Section 73 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
73. Special Provisions relating to BBMB and SSP.
- The tariff of generating station and the transmission system of Bhakra Beas Management Board (BBMB) and Sardar Sarovar Project (SSP) shall be determined after taking into consideration, the provisions of the Punjab Reorganization Act, 1996 and Narmada Water Scheme, 1980 under Section 6-A of the Inter-State Water Disputes Act, 1956, respectively.
