Section 9 in Central Electricity Regulatory Commission (Planning, Coordination and Development of Economic and Efficient Inter-State Transmission System by Central Transmission Utility and other related matters) Regulations, 2018
9. Regulatory filings by CTU and Transmission Licensees.
- 9.1 Application for Regulatory approval by CTU:(1)At the time of filing application before the Commission for grant of regulatory approval, the CTU shall submit the following:(a)Recommendations on the scheme by the concerned RPC(s);(b)Results of the system studies carried out by CTU;(c)Assumptions and Inputs considered in system studies;(d)Status of upstream/ downstream transmission system; and(e)Status of consultation with the stakeholders along with Comments/ suggestions of stakeholders and its treatment.9.2Application for Transmission License. - (1) At the time of consideration of application by this Commission for grant of transmission license to a transmission licensee, the CTU while making its recommendations shall submit the following:(a)Recommendations of the scheme by the concerned RPC(s);(b)Results of the system studies carried out by CTU;(c)Assumptions and Inputs considered in system studies;(d)Status of upstream/ downstream transmission system; and(e)Status of consultation with the stakeholders along with Comments / suggestions of stakeholders and its treatment.9.3Application for Grant of tariff. - (1) The transmission licensee shall submit a certificate of CTU specifying the following along with the application for determination of tariff in accordance with relevant provisions of tariff regulations in vogue:(a)The scheme is implemented as per the terms and conditions of the license and regulatory approval granted or both, as the case may be;(b)The scheme has achieved/likely to achieve its desired objectives as per system studies made; and(c)Information with respect to status of implementation of upstream/ downstream systems.
