Section 9(1) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019

(1)The applications for connectivity, long-term access and medium-term open access shall be accompanied by a non-refundable application fee in Indian Rupees as provided below, payable in the name and in the manner to be laid down by the CTU:

S. No.	Quantum of Power to be injected/off takeninto/from ISTS	Application fee (Rs. in Lakh)
For Connectivity/Long term Access	Medium-term open access
1.	Up to 100MW	4	2
2.	More than 100 MW and up to 500 MW	6	4
3.	More than 500 MW and up to 1000 MW	12
4.	More than 1000 MW	18	8

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(1) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019