Section 15(6) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(6)If a Cross Border Customer relinquishes Transmission Access granted under these Regulations after operationalization of long term access, Access Bank Guarantee submitted in terms of Clause (1) or Clause (2), as the case may be, shall be encashed by the CTU subject to Clause (7) of this Regulation.
