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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(z) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(z)No transmission charges and losses for the use of ISTS network shall be payable for the generation based on wind power resources for a period of 25 years from the date of commercial operation of such generation if they fulfill the following conditions:
(i)Such generation capacity has been awarded through competitive bidding; and
(ii)Such generation capacity has been declared under commercial operation between 30.9.2016 till [12.2.2018] [Substituted '31.12.2019' by Notification No. L-1/44/2010-CERC, dated 27.3.2019 (w.e.f. 15.6.2010).]; and
(iii)Power Purchase Agreement(s) have been executed for sale of such generation capacity to the Distribution Companies for compliance of their renewable purchase obligations.]