Section 15 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
15. The Long-term Open Access agreement shall be on the agreement format provided in the Detailed Procedure and shall contain the date of commencement of Long-term Open Access, the point of injection of power into the grid, the point of drawal from the grid and the details of dedicated transmission line (s), if any. In case augmentation of Transmission System or Distribution System is required, the Long-term Open Access agreement shall contain the time line for construction of the same, the bank guarantee required to be provided by the Applicant and other Details as specified in the Detailed Procedure.
