Section 3 in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
3. Intimation of other business. -
(1)The transmission owner proposing to undertake the other business for optimum utilization of its assets shall give prior intimation, in writing, to the Commission of its intention to undertake such other business: Provided that the transmission owner undertaking the other business before commencement of these regulations shall give such intimation within two months from the date of such commencement.(2)While giving intimation as aforesaid, the transmission owner shall furnish, duly supported by affidavit, the following details, namely:-(a)nature of other business;(b)capital investment in other business;(c)revenue derived or estimated to be derived from other business;(d)assets utilized or proposed to be utilized for other business, such as length of right-of-way utilised or proposed to be utilised in case of telecommunication business;(e)cost of the assets utilized or proposed to be utilized; and(f)impact, if any, of use of assets for other business on inter-State transmission of electricity.(3)The details specified under clause (2) shall thereafter be furnished by the transmission owner every time there is a change in the utilization of its assets for other business: Provided that these details in case of telecommunication business shall be furnished half-yearly by 30th April and 31st October of each year:Provided further that in case of a business other than the telecommunication business such details shall be furnished yearly by 31st October of each year even though there is no change in utilisation of the assets:.(4)The details furnished by the transmission owner to the Commission shall also be given to the beneficiaries of the assets utilised for other business.
