Section 3(2) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
(2)While giving intimation as aforesaid, the transmission owner shall furnish, duly supported by affidavit, the following details, namely:-(a)nature of other business;(b)capital investment in other business;(c)revenue derived or estimated to be derived from other business;(d)assets utilized or proposed to be utilized for other business, such as length of right-of-way utilised or proposed to be utilised in case of telecommunication business;(e)cost of the assets utilized or proposed to be utilized; and(f)impact, if any, of use of assets for other business on inter-State transmission of electricity.
