Section 8 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
8. Stakeholder Consultation and Transparency.
(1)CTU shall consult stakeholders such as generators, STUs, RLDCs, SLDCs and distribution licensees and maintain transparency at all stages of planning of augmentation or strengthening of ISTS.Provided that consultations with generators/ distribution licensees shall mean consultations with the Chief Executive Officer of concerned generator/ distribution licensees or its specifically designated nominee. If a generator/ distribution licensee does not respond within 45 days, it shall be construed that consultation with that generator or distribution licensee is complete and CTU shall proceed further.(2)The Central Transmission Utility shall ensure transparency while carrying out transmission planning under Section 38 and Section 39 of the Act through sharing of information, underlying assumptions, methodology, planning criteria and result of system study regularly.(3)The Central Transmission Utility shall publish the following on its website and update the same on a half yearly basis:(a)Detailed justification for the scheme along with details of the complete scheme;(b)Results of System studies;(c)Assumptions made in system studies and inputs received from stakeholders;(d)Comments/ suggestions of stakeholders along with its treatment;(e)Likely capital costs and estimated monthly tariff; and(f)Status of upstream/ downstream system.(4)CTU in discharge of its functions under Section 38(2)(b) of the Act may make such procedure and prescribe such forms as may be necessary for the purpose of planning and co-ordination relating to Inter-State Transmission System, which is not inconsistent with these regulations or any other regulations of the Commission.
