Section 3 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
3. Scope and extent of applications of Regulations.
(1)These regulations shall be applicable to Central Transmission Utility (CTU), State Transmission Utilities (STUs), generating companies including companies having captive generating plants connected to or intending to connect with ISTS, transmission licensees, distribution licensees, Regional Power Committees (RPCs), National Load Despatch Centre (NLDC), Regional Load Despatch Centres (RLDCs) and State Load Despatch Centres (SLDCs) and any other recognized entity under the Act involved in planning and development of inter-state transmission system.(2)These regulations shall be in addition to the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters Regulations), 2009; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility Regulations), 2010; and the Tariff Regulations issued by the Central Commission from time to time under section 61 of the Act.
