Section 35 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
35. Bank details.
- Bank Guarantees, Letter of Credit or any other payment security or payment required to be provided under these regulations shall be furnished by the Applicant or the Cross Border Customer in Indian Rupees from a Nationalized Bank of India or from a bank in the concerned neighbouring country which shall be confirmed by a Nationalized Bank of India.
