Section 6 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017
6. The Applicant shall sign a "Connection Agreement" with the State Transmission Utility or Intra-State Transmission Licensee owning the sub-station or pooling station or switch yard or the transmission line as identified by the STU where Connectivity is being granted:
Provided that in case Connectivity of a Generating Station, including captive power plant or Consumer is granted to the Intra-State Transmission System of an Intra-State Transmission Licensee other than the State Transmission Utility, a tripartite agreement as provided in the Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007 shall be signed between the Applicant, the State Transmission Utility and such Intra-State Transmission Licensee.
