Section 10 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
10. Obligations of licensee .-(1) The licensee shall, during the validity of the license, maintain insurance in accordance with prudent utility practices or as may be necessary under-
(a)any of the agreements; and(b)the laws in force in India:Provided that the licensee may opt for self-insurance.(2)The licensee shall build the project in a time-bound, efficient, coordinated and economical manner.(3)The licensee shall, establish, operate and maintain the project in accordance with the prudent utility practices and the agreements.(4)The licensee shall comply with such directions of the National Load Despatch Centre under section 26 of the Act, or the Regional Load Despatch Centre under sub-section (3) of section 28 or sub-section (1) of section 29 thereof, as may be issued from time to time for maintaining the availability of the project:Provided that without prejudice to any other action which may be taken against the licensee under any other law for the time being in force, the Commission, on an application made by the National Load Despatch Centre or the Regional Load Despatch Centre and after hearing the licensee, on being satisfied that the licensee has failed to maintain the availability of the transmission system may issue such directions to the National Load Despatch Centre or the Regional Load Despatch Centre to take control of the operations of the transmission system of such licensee for such period and on such terms, as the Commission may decide.(5)The licensee shall strictly comply with all laws in force and, in particular, the Act, the rules and regulations framed pursuant to the Act, the Grid Code, the standards, orders and directions issued by the Commission.(6)The licensee shall provide non-discriminatory open access to its transmission system for use by any other licensee, including a distribution licensee or an electricity trader, or generating company or any other person in accordance with the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008, as amended from time to time.(7)The licensee shall pay the license fee in accordance with the Central Electricity Regulatory Commission (Payment of Fee) Regulations, 2008 or such other regulations as may be in force from time to time.(8)Wherever prior approval of the Commission is required, the licensee shall make an appropriate application before the Commission in accordance with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as amended from time to time including statutory re-enactment thereof.(9)The licensee shall comply with all other regulations, including the regulations specified by the Commission regarding utilisation of the transmission assets for a business other than transmission of electricity.
