Section 8 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
8. RfP Document.
- 1. The Request for Proposal document shall define the scope of service to be rendered, the responsibilities of the bidder and allocation of risks and obligations between the bidder and the Central Transmission Utility and shall(a)include the technical specifications of the project based on DPR, interface issues, draft Implementation Agreement and Transmission Service Agreement, general terms and conditions of the license, the application form for grant of the license as notified by the Commission and procedure for bid evaluation, including the discount rate, foreign exchange rate and foreign exchange variation rate;(b)Stipulate an amount payable towards `Project Implementation Guarantee Deposit' required to be deposited immediately by the successful bidder on selection, which amount shall be forfeited in case the selected bidder fails to reach financial closure or complete the project within stipulated time,(c)Specify the manner in which the Transmission Service Charges shall be recovered from the beneficiaries; and(d)Prescribe the manner for computation of the Transmission Service Charges for different phases, when the project is executed in phases.(ii)The RfQ document shall be issued to the parties qualifying in RfQ stage only and the bidders shall be given at least three months time to submit their detailed proposals.(iii)The RfQ document shall be issued only if a minimum of three parties have qualified:Provided that the commission may in its discretion relax the condition specified in this clause on an application to this effect by the Central Transmission Utility.
