Section 6(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(3)Where an existing transmission project has been granted licence under section 14 of the Act read with Regulation 6(c) of the Central Electricity Regulatory Commission (Terms and Conditions of grant of Transmission Licence for inter-State Transmission of electricity and related matters) Regulations, 2009, the tariff of such project shall be applicable from the date of grant of transmission licence or from the date as indicated in the transmission licence, as the case may be. In such cases, the applicant shall file petition as per Annexure-I, clearly demarcating the assets which form the part of regulated business of generation and transmission, the value of such assets, source of funding etc. duly certified by an auditor.
