Section 13 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
13. Grant of transmission license by the commission.
- (i) The application for grant of license duly approved by the Central Transmission Utility in the manner prescribed under these regulations and in the form attached at Annexure-A, shall be submitted to the Commission.(ii)Every such application shall be accompanied by a fee of Rs. 100,000/-(Rs one lakh only), payable through Bank draft/pay order drawn in favour of Assistant Secretary, Central Electricity Regulatory Commission, New Delhi.(iii)The Commission on being satisfied that the procedure prescribed under these regulations has been complied with, may issue Letter of Intent to the applicant for grant of license:Provided that before issuing the Letter of Intent the Commission may call for such information from the applicant or the Central Transmission Utility as it deems necessary.(iv)The Commission shall as far as possible grant the license in the form attached at Schedule 3, within 15 days of receipt of the initial license fee prescribed under sub-clause (i) of Clause (1) of Regulation 22.
