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State of Goa - Section

Section 5 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017

5. While granting Connectivity, the STU shall specify the name of the sub-station or pooling station or switch yard where Connectivity is to be granted. In case Connectivity is to be granted by looping-in and looping-out of an existing or proposed line, the STU shall specify the point of connection and name of the line at which Connectivity is to be granted. The STU shall indicate the broad design features of the dedicated transmission line and the time frame for completion of the dedicated transmission line, if applicable.