Section 16(2) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(2)Where the operationalisation of long-term access is contingent upon commissioning of several transmission lines or systems and only some of the transmission lines or elements have been declared under commercial operations, long-term access to the extent which can be operationalized without affecting the security and reliability of the Indian Grid may be permitted for which the Long Term Transmission Access customer shall pay the transmission charges for the quantum of long-term access operationalized.
