Section 4(2) in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
(2)The projects included in the transmission plan and not identified by the Empowered Committee to be developed under the guidelines for competitive bidding may be developed by the Central Transmission Utility or other deemed licensee, or a State owned or controlled company identified as project developer on or before 5-1-2011.
