Section 3(2) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(2)Cross border trade of electricity between India and the neighbouring country(ies) shall be allowed through mutual agreements between Indian entity(ies) and entity(ies) of the neighbouring country(ies) under the overall framework of agreements signed between India and the neighbouring country(ies) consistent with the provisions of the prevailing laws in the respective country(ies), including:(i)through bilateral agreement between two countries;(ii)through bidding route; or(iii)through mutual agreements between entities; orProvided that in case of tripartite agreements, the cross border trade of electricity across India shall be allowed under the overall framework of bilateral agreements signed between Government of India and the Governments of the respective neighbouring countries of the Participating Entities.
