Section 7 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
7. Planning and Implementation of Cross Border Transmission Link.
(1)The Cross Border Transmission Link between India and any neighbouring country shall be planned jointly by Transmission Planning Agencies of the two countries with the approval of the respective Governments keeping in view the future need for electricity trade between India and the neighbouring country.(2)The manner of implementation of Cross Border Transmission Link between the pooling station within India till the Indian border and the implementing agency shall be decided by Government of India.Provided that a participating entity having a generating station located in a neighbouring country may develop, operate and maintain the dedicated transmission system from the generating station to the pooling station within India at its own cost after obtaining all the necessary approvals from respective countries.(3)The Transmission Planning Agency of India in consultation with the Transmission Planning Agency of neighbouring country shall grant access to the Participating Entities to use Cross Border Transmission Link for cross border trade of electricity.(4)The Cross Border Transmission Link shall not form part of the basic ISTS network for the determination of PoC charges under the Sharing Regulations.(5)The tariff for the Cross Border Transmission Link(s) from the pooling station within India to the Indian border as determined in terms of Clause (4) of Regulation 5 shall be payable by the Applicant(s).
