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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(a) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(a)The Implementing Agency shall collect the Basic Network data pertaining to the network elements and the generation and load at the various network nodes from all concerned entities including Designated ISTS Customers, transmission licensees, NLDC, RLDCs, SLDCs, RPCs;
(aa)[ No transmission charges and losses for the use of ISTS network shall be payable for the generation based on solar and wind power resources for a period of 25 years from the date of commercial operation of such generation projects if they fulfill the following conditions: [Added by Notification No. L-1/44/2010-CERC, dated 27.3.2019 (w.e.f. 15.6.2010).]
(i)Such generation capacity has been awarded through competitive bidding process in accordance with the guidelines issued by the Central Government;
(ii)Such generation capacity has been declared under commercial operation between 13.2.2018 till 31.3.2022;
(iii)Power Purchase Agreement(s) have been executed for sale of such generation capacity to all entities including Distribution Companies for compliance of their renewable purchase obligations.]