Section 6 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
6. Eligibility for grant of license .-No person shall be eligible for grant of license unless it is-
(a)selected through the process under the guidelines for competitive bidding; or(b)a state owned or controlled company identified as a project developer on or before 5-1-2011; or(c)a generating company which has established the dedicated transmission line, and intends to use such dedicated transmission line as the main transmission line and part of the inter-State transmission system.
