Section 13 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
13. Term of license .-The license shall unless revoked earlier, continue to be in force for a period of 25 years from the date of issue:
Provided that after expiry of the term of license, the Commission may grant fresh license for such further period or periods and on such terms and conditions as the Commission may consider appropriate after an application to that effect is made by the licensee;Provided further that in case of grant of fresh license, the procedure for making application for grant of license contained in these regulations shall be applicable mutatis mutandis .
