Section 33 in Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
33. Information System.
- The nodal agency shall post the following documents/information on its website in a separate web-page titled 'Long-term access and Medium-term open access information':(a)These regulations;(b)Detailed procedure;(c)List of applications, separately, for long-term access and medium-term open access received by the nodal agency along with necessary details;(d)Separate lists for long-term access and medium-term open access granted, indicating;(i)Name of customers;(ii)Period of the access granted (start date and end date);(iii)Point or points of injection;(iv)Point or points of drawal;(v)Transmission systems used (in terms of regions and States);(vi)Capacity (MW) for which access has been granted.(e)List of applications where approval for connectivity or long-term access or medium-term open access, as the case may be, has not been granted along with reasons thereof:Provided further that it shall be a constant endeavour of the nodal agency to take steps in accordance with the requirements herein to provide as much information suo moto to the public at regular intervals through various means of communications, including internet, so that information is disseminated widely and in such form and maimer which is easily accessible to the public.Chapter - 9 Miscellaneous
