Section 16 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
16. Operationalisation of Long-Term Access.
(1)The operationalisation of long-term access for cross border trade of electricity shall start from the date indicated in the Long Term Transmission Access Agreement or from the availability of the transmission system for operationalisation of long-term access, whichever is later and the liability of payment of transmission charges shall begin from this date.(2)Where the operationalisation of long-term access is contingent upon commissioning of several transmission lines or systems and only some of the transmission lines or elements have been declared under commercial operations, long-term access to the extent which can be operationalized without affecting the security and reliability of the Indian Grid may be permitted for which the Long Term Transmission Access customer shall pay the transmission charges for the quantum of long-term access operationalized.(3)The Cross Border Customer shall submit certificate regarding Commercial Operation declaration of the generating station or transmission system as required under Grid Code.
