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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(b) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(b)HVDC sub-station For auxiliary energy consumption in HVDC sub-stations, the Central Government may allocate an appropriate share from one or more ISGS. The charges for such power shall be borne by the transmission licensee from the normative operation and maintenance expenses.