Section 10 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
10. Evaluation and selection of implementing agency.
- 1. The Central Transmission Utility shall proceed with evaluation and comparison of proposals where a minimum of three valid bids are available:Provided that where the minimum number of three valid bids are not available, the final selection of the implenting agency may be made only after obtaining permission of the Commission.(ii)The final selection of the implementing agency shall be made on evaluation and comparison of Net Present Value of the annual Transmission Service Charges quoted by the bidders. The annual Transmission Service Charges estimated by the Central Transmission Utility at the DPR stage shall from the basis for checking reasonability of the bids during evaluation.(iii)A detailed evaluation report shall be furnished by the Central Transmission Utility to the Commission.
