Section 3(33) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(33)"Implementation Agreement" means any agreement or covenant entered into (i) between the transmission licensee and the generating company or (ii) between transmission licensee and developer of the interconnected transmission system for the execution of generation and transmission projects in a coordinated manner, laying down the project implementation schedule and mechanism for monitoring the progress of the projects;
