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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) 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

(1)The Central Transmission Utility shall, while planning to augment ISTS in the form of expansion or upgradation shall consider the following:
(a)New and emerging technologies;
(b)Cost-benefit analysis outcome;
(c)Likely shutting down of old/ inefficient generating stations;
(d)Renewable capacity addition;
(e)Renewable Purchase Obligation;
(f)System adequacy from the perspective of black start/ start-up supply;
(g)Requirement of reactive power;
(h)Optimal utilization of resources to ensure an efficient and economical system with due consideration to power market, cross border interconnection or any other policy initiatives of Government of India.