Section 21 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
21. Grant of Registration to Power Exchange.
- (i) The Commission may, after making such inquiries as may be necessary in this regard and after obtaining such further information as it may require, grant registration subject to such conditions as deemed fit, for setting up and operation of a Power Exchange.(ii)The registration of a power exchange shall continue to be in force for a period of twenty five (25) years from the date of commencement of operations unless such registration is revoked or cancelled.(iii)Notwithstanding clause (ii) above, the Commission may, on an application filed in this behalf, renew the registration for a like period of 25 yearsProvided that an application for renewal may be filed at the most 5 years before the expiry of the initial registration.
