Section 9 in Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
9. Criteria for granting long-term access or medium-term open access.
(1)Before [granting] [Substituted 'awarding' by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).] long-term access, the Central Transmission Utility shall have due regard to the augmentation of inter-State transmission system proposed under the plans made by the Central Electricity Authority.(2)Medium-term open access shall be granted if the resultant power flow can be accommodated in the existing transmission system or the transmission system under execution:Provided that no augmentation shall be carried out to the transmission system for the sole purpose of granting medium-term open access:Provided further that construction of a dedicated transmission line shall not be construed as augmentation of the transmission system for the purpose of this regulation.
