Section 11 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
11. Application for Short-Term Open Access.
(1)The Application for short-term open access to the Indian grid and across the Indian grid for cross border trade of electricity shall be made to NLDC under these Regulations.(2)In addition to the requirements specified under STOA Regulations for grant short-term open access to the Indian grid, the Applicant shall furnish the following:(a)Approval from Designated Authority with regard to eligibility of the Participating Entity for cross border trade of electricity or copy of the Inter Government Agreement (IGA) wherever available; and(b)Approval from Designated Authority in India and Competent Authority in neighbouring country(ies) to use Cross Border Transmission Link(s) in case connectivity is not through dedicated transmission lines.(3)NLDC shall process the Application and grant short-term open access in accordance with the Procedure made under STOA Regulations.
