Section 27 in Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
27. Detailed Procedure.
(1)Subject to the provisions of these regulations, the Central Transmission Utility shall submit the detailed procedure to the Commission for approval within 60 days of notification of these regulations in the Official Gazette:Provided that prior to submitting the detailed procedure to the Commission for approval, the Central Transmission Utility shall make the same available to the public and invite comments by putting the draft detailed procedure 011 its website and giving a period of one month to submit comments;Provided further that while submitting the detailed procedure to the Commission, the Central Transmission Utility shall submit a statement indicating as to which of the comments of stakeholders have not been accepted by it along with reasons thereof.(2)The detailed procedure submitted by the Central Transmission Utility shall, in particular, include:(a)The proforma for the connection agreement, referred to in clause (5) of Regulation 8 above.(b)The proforma for the long-term access agreement referred to in Regulation 15 above:Provided that the Transmission Service Agreement issued by the Central Government as part of standard bid documents for competitive bidding for transmission in accordance with Section 63 of the Act shall be a part of this Agreement along with necessary changes;Provided further that in case transmission system augmentation is undertaken through the process of competitive bidding in accordance with section 63 of the Act, the Transmission Service Agreement enclosed as part of bid documents shall be used as a part of the proforma agreement to be entered into between the applicant and the Central Transmission Utility for long-term access.[***] [Deleted '(c)' by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](d)Aspects such as payment security mechanism and bank guarantee during the period of construction and operation:Provided that the bank guarantee during construction phase shall not exceed Rs. 5 lakh per MW of the total power to be transmitted by that applicant through inter-State Transmission system.(e)The proforma for the medium-term open access: agreement, referred to in the second proviso to clause (1) of Regulation 21 above.(f)Provisions for collection of the transmission charges for inter-State transmission system from the long-term customers or medium-term customers, as the case may be, by the transmission licensee or the Central Transmission Utility as and when so designated in accordance with the first proviso to clause (1) of Regulation 29 hereof and disbursement to the Central Transmission Utility and/or the transmission licensees as the case may be.
