Section 23 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018
23. "Date of Commercial Operation" or "COD" in case of a transmission system shall mean the date declared by the Transmission Licensee from 00.00 hours,for which an element of the transmission system is in regular service after successful trial operation for transmitting electricity, and communication signal from sending end to receiving end:
Provided that where the transmission line or substation is dedicated for evacuation of power from a particular Generating Station, the Generating Company and Transmission Licensee shall endeavour to commission the Generating Station and the transmission system simultaneously as far as practicable and shall ensure the same through appropriate Implementation Agreement:Provided also that in case a transmission system or an element thereof is prevented from regular service for reasons not attributable to the Transmission Licensee or its supplier or its contractors but is on account of the delay in commissioning of the concerned Generating Station or in commissioning of the upstream or downstream transmission system, the Transmission Licensee shall approach the Commission through an appropriate application for approval of the Date of Commercial Operation of such transmission system or an element thereof:Provided further that the Date of Commercial Operation for a Generating Station shall be as defined in the prevalent CERC Tariff Regulations;
