Section 10(4) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(4)Upon grant of Connectivity, the Applicant shall sign a Connection Agreement with the CTU.Provided that in case Connectivity is granted to the inter-State transmission system of an inter-State transmission licensee other than the CTU, an agreement as provided in the Central Electricity Authority (Technical Standards for Connectivity to the Grid), Regulations, 2007 shall be signed between the Applicant, CTU and such inter-State transmission licensee.
