Section 10 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017
10. An Applicant may be required by the State Transmission Utility to construct a dedicated line to the point of connection to enable Connectivity to the grid unless exempted by the Commission for reasons to be recorded in writing:
Provided that the construction of such dedicated line may be taken up by the STU or the Intra-State Transmission Licensee upon payment by the Applicant.
