Section 8 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
8. General provisions for Connectivity, Long Term Access, Medium Term Open Access and Short Term Open Access.
(1)A Participating Entity located in a neighbouring country shall be required to seek connectivity or long-term access or medium-term open access or short-term open access, as the case may be, through separate applications.(2)Applications for grant of connectivity or long-term access or medium-term open access shall be made to CTU and Applications for grant of short-term open access shall be made to NLDC under these Regulations.(3)Except where specifically provided in these Regulations, the provisions contained in the STOA Regulations and Connectivity Regulations shall apply mutatis mutandis to the participating entities for cross border trade of electricity.
