Section 15(1) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(1)An Applicant seeking long-term access for cross border trade of electricity shall be required to furnish to the CTU, along with the application, an Access Bank Guarantee valid for five (5) years from the date of operationalization of long term access, for an amount of Rs. Five (5) Lakhs/MW corresponding to the quantum of long-term access sought.
