Section 12 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
12. Approval by the Central Transmission Utility.
- The Central Transmission Utility before according its approval for grant of license shall satisfy that:(i)The planning policy laid down under the Indian Electricity Grid Code has been followed.(ii)The elements proposed for execution by the successful bidder forms part of the elements of Inter-State Transmission System identified for execution by agencies other than POWERGRID.(iii)The procedure published by the Central Transmission Utility for selection of elements of the Inter-State Transmission System to be taken up by the agencies other than Powergrid has been followed.(iv)The elements of the Inter-State Transmission System proposed to be executed by the successful bidder are reasonably sized (cost-wise) as distinct project to ensure competition.(v)In-principle clearance from Central Electricity Authority, where necessary, has been obtained.(vi)The beneficiaries of the elements of the project have been consulted at the appropriate forum.
