Section 8(d) in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
(d)Prescribe the manner for computation of the Transmission Service Charges for different phases, when the project is executed in phases.(ii)The RfQ document shall be issued to the parties qualifying in RfQ stage only and the bidders shall be given at least three months time to submit their detailed proposals.(iii)The RfQ document shall be issued only if a minimum of three parties have qualified:
