Section 5(2) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(2)Tariff for export of electricity to entities of a neighbouring country by the Indian entities through longterm or medium-term or short-term agreements may be either mutually agreed under the overall framework of agreements signed between India and the neighbouring country(ies) or discovered through competitive bidding, subject to payment of the applicable charges for transmission or wheeling of electricity through the Indian grid.
