Section 3(1) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
(1)The transmission owner proposing to undertake the other business for optimum utilization of its assets shall give prior intimation, in writing, to the Commission of its intention to undertake such other business: Provided that the transmission owner undertaking the other business before commencement of these regulations shall give such intimation within two months from the date of such commencement.
