Section 6 in Central Electricity Regulatory Commission (Planning, Coordination and Development of Economic and Efficient Inter-State Transmission System by Central Transmission Utility and other related matters) Regulations, 2018
6. Augmentation of the transmission system.
(1)The Central Transmission Utility shall, while planning to augment ISTS in the form of expansion or upgradation shall consider the following:(a)New and emerging technologies;(b)Cost-benefit analysis outcome;(c)Likely shutting down of old/ inefficient generating stations;(d)Renewable capacity addition;(e)Renewable Purchase Obligation;(f)System adequacy from the perspective of black start/ start-up supply;(g)Requirement of reactive power;(h)Optimal utilization of resources to ensure an efficient and economical system with due consideration to power market, cross border interconnection or any other policy initiatives of Government of India.(2)When the augmentation of transmission system is undertaken for renewable energy sources, transmission system shall be planned by considering estimated renewable capacity additions in the Perspective Plan; Renewable Purchase Obligation (RPO) of each State; and utilizing the available margins in the system being planned for conventional power(3)The Central Transmission Utility may have consultations, with regard to renewable energy potential and its capacity addition, with Ministry of New and Renewable Energy (MNRE), Government of India or its authorized agencies and Departments responsible for renewable energy development of the State Governments, in advance.
