Section 21 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
21. Prudential Reporting.
- The licensee, as soon as practicable, shall report to the Central Transmission Utility:(a)Any significant changes in its circumstances which may affect the licensee's ability to meet its obligations under the Electricity Laws, directions/orders issued by the Commission, Indian Electricity Grid Code, agreement or the license.(b)Any material breach of the provisions of Electricity Laws, directives/guidelines issued by the Commission, Indian Electricity Grid Code, agreement, or the license.(c)Any change in major shareholding, ownership or management of the licensee.
