Section 8(8) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(8)If an existing transmission project is granted licence under section 14 of the Act read with clause (c) of Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of grant of Transmission Licence for inter-State Transmission of electricity and related matters) Regulations, 2009, the tariff of such project shall be applicable from the date of grant of transmission licence or from the date as indicated in the transmission licence, as the case may be. In such cases, the applicant shall file petition as per Annexure-I (Part III) to these regulations, clearly demarcating the assets which form part of the business of generation and transmission, the value of such assets, source of funding and other relevant details after adjusting the cumulative depreciation and loan repayment, duly certified by the Auditor.
