Section 6(c) in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
(c)On expiry of the period of agreement, the implementing agency shall transfer the transmission system to the Central Transmission Utility in accordance with the terms of the agreement entered into by the implementing agency with the Central Transmission Utility.(ii)The Request for Qualification document shall be a priced document.(iii)At least two months time shall be allowed for submission of the applications for qualification.
