The Central Electricity Regulatory Commission (Open Access In Inter-State Transmission) Regulations, 2008
Published vide Notification No. L-7/105(121)/2007-CERC, dated 25.1.2008, published in the Gazette of India, Extraordinary, Part III, Section 4, Sl. No. dated 25.2.2008.
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In exercise of powers conferred by section 178 of the Electricity Act, 2003 and all other powers enabling it in this behalf and after previous publication, the Central Electricity Regulatory Commission, hereby makes the following regulations, namely:— 1. Short title, commencement and application .—(1) These regulations may be called The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008. (2) These regulations shall apply to the applications made for grant of open access for energy transfer schedules commencing on or after 1-4-2008 for use of the transmission lines or associated facilities with such lines on the inter-State transmission system. 2. Definitions .—(1) In these regulations, unless the context otherwise requires:— (a) “Act” means the Electricity Act, 2003 (36 of 2003);
[(b) “bilateral transaction” means a transaction for exchange of energy (MWh) between a specified buyer and a specified seller, directly or through a trading licensee or discovered at power exchange through anonymous bidding, from a specified point of injection to a specified point of drawal for a fixed or varying quantum of power (MW) for any time period during a month;]
(c) “collective transaction” means a set of transactions discovered in power exchange through anonymous, simultaneous competitive bidding by buyers and sellers;
(d) “Commission” means the Central Electricity Regulatory Commission referred to in section 76 of the Act;
(e) “day” means a day starting at 00.00 hours and ending at 24.00 hours;
[(f) “detailed procedure” means the procedure issued under regulation 4;]
(g) “Grid Code” means the Grid Code specified by the Commission under clause (h) of sub-section (1) of section 79 of the Act;
(h) “intra-State entity” means a person whose metering and energy accounting is done by the State Load Despatch Centre or by any other authorised State utility;
[(i) “long-term customer” means a person granted long-term access for use of the inter-State transmission system;]
[(i-a) “medium-term customer” means a person granted medium-term open access for use of the inter-State transmission system;]
(j) “month” means a calendar month as per the British calendar;
(k) “nodal agency” means the nodal agency defined in Regulation 5 of these regulations;
[* * *]
(m) “power exchange” means the power exchange established with the prior approval of the Commission;
(n) “regional entity” means a person whose metering and energy accounting is done at the regional level;
[(n-a) “short-term open access” means open access for a period up to one (1) month at one time;]
[(n-b) “short-term customer” means a person who has availed or intends to avail short term open access;]
(o) “State Commission” means the State Electricity Regulatory Commission constituted under section 82 of the Act and includes the Joint Commission constituted under section 83 thereof;
(p) “State network” means network owned by the State Transmission Utility, distribution licensee or any other person granted license by the State Commission to construct, operate and maintain the transmission system;
(q) “State utility” means a State Transmission Utility, or a State Electricity Board, or Electricity Department of the State, or a State Government organisation authorized to sell or purchase electricity on behalf of the State;
(r) “time block” means 15 minutes time period specified in the Grid Code for the purposes of scheduling and despatch; and
(s) “working day” means a day on which banks are open for business;
(2) Words and expressions used in these regulations and not defined herein but defined in the Act or the Grid Code, shall have the meaning assigned to them under the Act or the Grid Code, as the case may be. [3. Scope .—(1) The long-term-customer and the medium-term customer shall have priority over the short-term customer for use of the inter-State transmission system. (2) The short-term customer shall be eligible for short-term open access over the surplus capacity available on the inter-State transmission system after use by the long-term customer and the medium-term customer, by virtue of— (a) inherent design margins;
(b) margins available due to variation in power flows; and
(c) margins available due to in-built spare transmission capacity created to cater to future load growth or generation addition.]
[4. Detailed procedure .—Subject to the provisions of these regulations, the Central Transmission Utility, till the Regional Load Despatch Centre is operated by it and thereafter the Government under sub-section (2) of section 27 of the Act shall, after obtaining prior approval of the Commission, issue the detailed procedure to operationalise open access and on any residual matter not covered under these regulations.] 5. Nodal agency .—The nodal agency for bilateral transactions shall be the Regional Load Despatch Centre of the region where point of drawal of electricity is situated and in case of the collective transactions, the nodal agency shall be the National Load Despatch Centre. 6. Submission of short-term open access application .—(1) An short-term customer or the power exchange (on behalf of buyers and sellers) intending to avail of short-term open access for use of the transmission lines or associated facilities for such lines on the inter-State transmission system, shall make an application to the nodal agency in accordance with these regulations. (2) The application for a bilateral transaction shall contain the details, such as names and location of supplier and buyer, contracted power (MW) to be scheduled and interface at which it is referred to, point of injection, point of drawal, starting time block and date, ending time block and date, and such other information that may be required in the detailed procedure. (3) The application for a collective transaction shall contain the requisite details in accordance with the detailed procedure. 7. Application fee .—An application made for each bilateral transaction or the collective transaction shall be accompanied by a non-refundable fee of Rupees five thousand (Rs. 5,000) only: Provided that the fee for bilateral transaction on the day of the application or on the day immediately following the day of the application may be deposited within three working days of submission of the application. 8. Concurrence of State Load Despatch Centre for bilateral and collective transactions .—(1) Wherever the proposed bilateral transaction has a State utility or an intra-State entity as a buyer or a seller, concurrence of the State Load Despatch Centre shall be obtained in advance and submitted along with the application to the nodal agency. The concurrence of the State Load Despatch Centre shall be in such form as may be provided in the detailed procedure. (2) When a State utility or an intra-State entity proposes to participate in trading through a power exchange, it shall obtain a “no objection” or a prior standing clearance from the State Load Despatch Centre in such form as may be prescribed in the detailed procedure, specifying the MW up to which the entity may submit a buy or sell bid in a power exchange. [(3)(a) For obtaining concurrence or “no objection” or prior standing clearance an application shall be made before the State Load Despatch Centre who shall, acknowledge receipt of the application, either by e-mail or fax, or any other usually recognised mode of communication, within twenty four hours from the time of receipt of the application: Provided that where the application has been submitted in person, the acknowledgement shall be provided at the time of submission of the application. (b) While processing the application for concurrence or “no objection” or prior standing clearance, as the case may be, the State Load Despatch Centre shall verify the following, namely:—
(i) existence of infrastructure necessary for time-block-wise energy metering and accounting in accordance with the provisions of the Grid Code in force, and
(ii) availability of surplus transmission capacity in the State network.
(c) Where existence of necessary infrastructure and availability of surplus transmission capacity in the State network has been established, the State Load Despatch Centre shall convey its concurrence or “no objection” or prior standing clearance, as the case may be, to the applicant by e-mail or fax, in addition to any other usually recognised mode of communication, within three (3) working days of receipt of the application:
Provided that when short-term open access has been applied for the first time by any person, the buyer or the seller, the State Load Despatch Centre shall convey to the applicant such concurrence or “no objection” or prior standing clearance, as the case may be, within seven (7) working days of receipt of the application by e-mail or fax, in addition to any other usually recognised mode of communication.] [(3-A) In case the State Load Despatch Centre finds that the application for concurrence or “no objection” or prior standing clearance, as the case may be, is incomplete or defective in any respect, it shall communicate the deficiency or defect to the applicant by e-mail or fax, in addition to any other usually recognised mode of communication, within two (2) working days of receipt of the application: Provided that in cases where the State Load Despatch Centre has communicated any deficiency or defect in the application, the date of receipt of application shall be the date on which the application has been received duly completed, after removing the deficiency or rectifying the defects, as the case may be.] [(4) In case the application has been found to be in order but the State Load Despatch Centre refuses to give concurrence or “no objection” or prior standing clearance as the case may be, on the grounds of non-existence of necessary infrastructure or unavailability of surplus transmission capacity in the State network, such refusal shall be communicated to the applicant by e-mail or fax, in addition to any other usually recognised mode of communication, within the period of three (3) working days or seven (7) working days, as the case may be, from the date of receipt of the application, specified under clause (3), alongwith reasons for such refusal: Provided that where the State Load Despatch Centre has not communicated any deficiency or defect in the application within two (2) days from the date of receipt of application or refusal or concurrence or “no objection” or prior standing clearance, as the case may be, within the specified period of three (3) working days or seven (7) working days, as applicable, from the date of receipt of the application, concurrence or “no objection” or prior standing clearance, as the case may be, shall be deemed to have been granted: Provided further that where concurrence or “no objection” or prior standing clearance, as the case may be, is deemed to have been granted by the State Load Despatch Centre, the applicant while making application [* * *][shall submit to the nodal agency an affidavit (in the format provided in the detailed procedure), duly notarised, declaring that— (a) the State Load Despatch Centre has failed to convey any deficiency or defect in the application or its refusal or concurrence or “no objection” or prior standing clearance, as the case may be, within the specified time;
(b) necessary infrastructure for time-block-wise energy metering and accounting in accordance with the provisions of the Grid Code in force, is in place; and enclosing with the affidavit—
(i) a copy of the complete application after removal of deficiency or rectification of defects, if any communicated, made to the State Load Despatch Centre for seeking concurrence or “no objection” or prior standing clearance, as the case may be; and
(ii) a copy of the acknowledgement, if any, given by the State Load Despatch Centre, or any other evidence in support of delivery of the application to the State Load Despatch Centre.]
(5) Unless specified otherwise by the State Commission concerned, the State Load Despatch Centre may charge a fee of Rupee five thousand (Rs. 5,000) for processing applications for concurrence or “no objection” or prior standing clearance. 9. Procedure for advance scheduling for bilateral transactions .—(1) An application for advance scheduling for a bilateral transaction may be submitted to the nodal agency up to the fourth month, the month in which an application is made being the first month: Provided that separate application shall be made for each month, and for each transaction. (2)(a) An application for inter-State scheduling during the fourth month shall be made up to the last day of the first month. (b) All applications received shall be taken up together for consideration.
(c) The nodal agency shall convey its acceptance or otherwise to the applicant latest by the fifth day of the second month.
(3)(a) An application for inter-State scheduling during the third month shall be made up to five (5) days prior to the close of the first month. (b) All applications received shall be taken up together for consideration.
(c) The nodal agency shall convey its acceptance or otherwise to the applicant latest by the close of the first month:
Provided that while accepting the application, short-term open access granted to any person prior thereto shall not be withdrawn. (4)(a) An application for inter-State scheduling in the second month shall be made with the nodal agency up to ten (10) days prior to the close of the first month. (b) All applications shall be taken up together for consideration.
(c) The nodal agency shall convey its acceptance or otherwise to the applicant five days prior to the last day of the first month:
Provided that while accepting the application, short-term open access granted to any person prior thereto shall not be withdrawn. (5) Wherever the nodal agency rejects an application, it shall convey its reasons to the applicant in writing. 10. Congestion management .—Where in the opinion of the nodal agency, grant of all applications at a particular stage of advance scheduling is likely to cause congestion in one or more of the transmission corridors to be used, it shall conduct electronic bidding for grant of short-term open access for the available surplus transmission capacity among the applicants at that stage, in accordance with the detailed procedure: Provided that if any person does not participate in the bidding process he shall be deemed to have withdrawn his application. 11. Procedure for scheduling of bilateral transactions on first-come-first-served basis .—(1) The applications for grant of short-term open access for the second month, received after the date specified in clause (4) of regulation 9 and the applications for grant of [short-term open access] during the first month shall be considered on first-come-first-served basis, and such transactions shall be scheduled subject to availability of the required transmission capacity: Provided that such applications shall reach the nodal agency at least four (4) days in advance of the date of the bilateral transaction: Provided further that separate application shall be made for each transaction. (2) All these applications shall be processed and decided within three (3) days of their receipt. 12. Procedure for scheduling for day-ahead transactions .—All applications for bilateral transactions received within three days prior to the date of scheduling and up to 1500 hrs. of the day immediately preceding the date of scheduling shall be clubbed and treated at par, and shall be processed after processing of the applications for collective transactions received till 1500 hrs. Illustration .—An application for scheduling a transaction on 25th day of a month, shall be processed on first-come-first-served basis only if such application is received till 21st day of that month. If the application is received on 22nd day or 23rd day or up to 1500 hrs. on 24th day, it shall be treated only after processing of the applications for collective transactions received up to 1500 hrs on 24th day for scheduling on 25th day. [13. Procedure for scheduling a transaction in a contingency .—In the event of a contingency, the buyer or on its behalf, a trader may locate, and the power exchange may offer its platform to locate, a source of power to meet short-term contingency requirements even after the cut-off time of 1500 hrs. of the preceding day and apply to the nodal agency for short-term open access and scheduling and in that event, the nodal agency shall endeavour to accommodate such request as soon as may be and to the extent practically feasible, in accordance with the detailed procedure. 14. Revision of Schedule .—(1) The short-term open access schedules accepted by the nodal agency in advance or on first-come-first-served basis may be cancelled or revised downwards on an application to that effect made to the nodal agency by the short-term customer: Provided that such cancellation or downward revision of the short-term open access schedules shall not be effective before expiry of a minimum period of two (2) days: Provided further that the day on which notice for cancellation or downward revision of schedule is served on the nodal agency and the day from which such cancellation or downward revision is to be implemented, shall be excluded for computing the period of two (2) days. (2) The person seeking cancellation or downward revision of short-term open access schedule shall pay the transmission charges for the first two (2) days of the period for which the cancellation or downward revision of schedule, as the case may be, has been sought, in accordance with the schedule originally approved by the nodal agency, and thereafter in accordance with the revised schedule prepared by the nodal agency during the period of such cancellation or downward revision. (3) In case of cancellation, operating charges specified under regulation 17 shall be payable for two (2) days or the period of cancellation in days, whichever is less. Note .—The provisions of this regulation shall also be applicable to the short-term customers granted short-term open access prior to 15-6-2009.] 15. Curtailment in case of transmission constraints .— [(1) The Regional Load Despatch Centre may curtail power flow on any transmission corridor by cancelling or re-scheduling any transaction, if in its opinion cancellation or curtailment of any such transaction is likely to relieve the transmission constraint on the corridor or to improve grid security: Provided that subject to provisions of the Grid Code, while cancellation or curtailment of any transaction, among short-term, medium-term and long-term transactions, short-term transactions shall be cancelled or curtailed first, followed by medium-term and thereafter long-term transactions: Provided further that while cancelling or curtailing any short-term transaction, bilateral transactions shall be cancelled or curtailed first followed by collective transactions.] (2) In case of inter-regional bilateral transactions, approved schedule may be revised or cancelled by the Regional Load Despatch Centre, if the Central Government allocates power from a central generating station in one region to a person in the other region and such allocation, in the opinion of the Regional Load Despatch Centre, cannot otherwise be implemented because of congestion in inter-regional link. The intimation about such revision or cancellation shall, as soon as possible, be conveyed to the affected [short-term customers]. (3) In case of curtailment of the approved schedule by the Regional Load Despatch Centre, transmission charges shall be payable pro-rata in accordance with the curtailed schedule: Provided that operating charges shall not be revised in case of curtailment. [16. Transmission charges .—(1) In case of bilateral transactions, the transmission charges at the rate specified hereunder shall be payable by the short-term customer for the energy approved for transmission at the point or points of injection:
| Type of transaction | Transmission charges (Total) (Rs./ MWh) | |
| (a) | Bilateral, intra-regional | 80 |
| (b) | Bilateral, between adjacent regions | 160 |
| (c) | Bilateral, wheeling through one or more intervening regions | 240 |
(2) In case of the collective transactions, transmission charges at the rate of Rs. 100/MWh for energy approved for transmission separately for each point of injection and for each point of drawal, shall be payable. (3) The intra-State entities shall pay the transmission charges for use of the State network as fixed by the respective State Commission in addition to the charges specified under clauses (1) and (2): Provided that in case the State Commission has not determined the transmission charges, the charges for use of respective State network shall be payable at the rate of Rs. 80/MWh for the electricity transmitted: Provided further that non-fixation of the transmission charges by the State Commission for use of the State network shall not be a ground for refusal of open access: Provided also that the transmission charges payable for use of the State network shall be conveyed to the Regional Load Despatch Centre concerned who shall display these rates on its web site: Provided also that the transmission charges payable for use of the State network shall not be revised retrospectively.] 17. Operating charges .—(1) Operating charges at the rate of Rs. 2,000 per day or part of the day for each bilateral transaction for each of the Regional Load Despatch Centre involved and at the rate of Rs. 2,000 per day or part of the day for each State Load Despatch Centre involved shall be payable by the applicant. (2) In case of the collective transaction, operating charges shall be payable by the power exchange @ Rs. 5,000 per day to the National Load Despatch Centre for each State involved and Rs. 2,000 per day for the State Load Despatch Centre involved for each point of transaction. (3) National Load Despatch Centre shall share the operating charges with the Regional Load Despatch Centres in such manner as may be decided by the Central Transmission Utility. (4) All buyers within a State shall be clubbed together and all sellers within a State shall be clubbed together by the power exchange (with necessary coordination with the State Load Despatch Centre) and each of the groups shall be counted as a single entity by National Load Despatch Centre for levy of operating charges and for scheduling: Provided that for levy of operating charges for State Load Despatch Centre and levy of the intra-State transmission charges, each point of injection or drawal in the State network shall be counted separately. Note 1.—The operating charges include fee for scheduling, system operation and collection and disbursement of charges. Note 2.—The operating charges collected by the nodal agency shall be in addition to the fees and charges specified by the Commission under sub-section (4) of section 28 of the Act. 18. Payment of transmission charges and operating charges .—In case of the bilateral transaction, the applicant shall deposit with the nodal agency transmission charges and operating charges within three (3) working days of grant of application and in case of collective transactions, the power exchange shall deposit with the nodal agency these charges by the next working day falling after the day on which its application was processed: Provided that in case of the collective transactions, the transmission charges for use of State network and operating charges for State Load Despatch Centre shall be settled directly by the power exchange with respective State Load Despatch Centre. 19. Default in payment of short-term open access charges .—(1) In case of default in payment of the application fee or the charges specified under these regulations, the nodal agency may, in its discretion, decide not to schedule the transaction, or to cancel the scheduling of already scheduled transaction or not to entertain any application of such persons in future until such time the default is cured. (2) Notwithstanding the above, the person committing default in payment shall pay simple interest at the rate of 0.04% for each day of default. 20. Unscheduled Inter-change (UI) Charges .—(1) All transactions for State utilities and for intra-State entities scheduled by the nodal agency under these regulations, shall be accounted for and included in the respective day-ahead net interchange schedules of the concerned regional entity issued by the Regional Load Despatch Centre. (2) Based on net metering on the periphery of each regional entity, composite UI accounts shall be issued for each regional entity on a weekly cycle and transaction-wise UI accounting, and UI accounting for intra-State entities shall not be carried out at the regional level. (3) The State utility designated for the purpose of collection/disbursement of UI charges from/to intra-State entities shall be responsible for timely payment of the State’s composite dues to the regional UI pool account. (4) Any mismatch between the scheduled and the actual drawal at drawal points and scheduled and the actual injection at injection points for the intra-State entities shall be determined by the concerned State Load Despatch Centre and covered in the intra-State UI accounting scheme. (5) Unless specified otherwise by the concerned State Commission, UI rate for intra-State entity shall be 105% (for over-drawals or under generation) and 95% (for under-drawals or over generation) of UI rate at the periphery of regional entity. [(6) No charges, other than those specified under these regulations shall be payable by any person granted short-term open access under these regulations.] 21. Reactive energy charges .—(1) No separate reactive energy charge accounting for [short-term open access] transactions shall be carried out at inter-State level: Provided that the State Utility designated for the purpose shall be responsible for timely payment of the State’s composite dues to the regional reactive charge account in accordance with the provisions of the Grid Code. (2) The reactive energy drawals and injections by the intra-State entities shall be governed by the regulations applicable within the State concerned. 22. Special energy meters .—(1) Special energy meters shall be installed by the Central Transmission Utility for and at the cost of the regional entities and by the State Transmission Utility for and at the cost of the intra-State entities. (2) Special energy meters installed shall be capable of time-differentiated measurements for time block wise active energy and voltage differentiated measurement of reactive energy in accordance with Annexure 2 to Chapter 6 of the Grid Code. (3) Special energy meters shall always be maintained in good condition. (4) Special energy meters for the regional entities shall be open for inspection by any person authorised by the Central Transmission Utility or the Regional Load Despatch Centre. 23. Transmission losses .—(1) The buyers and sellers of the electricity shall absorb apportioned energy losses in the transmission system as estimated by the Regional Load Despatch Centre and the State Load Despatch Centre concerned, and applied in accordance with the detailed procedure. (2) The energy losses shall be accounted for by providing a differential between schedules at the points of supply, inter-utility transfer and drawal of electricity. (3) The applicable transmission losses for the regional transmission system as well as for State network shall be declared in advance and shall not be revised retrospectively. 24. Compliance of Grid Code .—The buyers and sellers of energy shall comply with the provisions of the Grid Code in force from time to time. [25. Collection and disbursement of transmission charges and operating charges .—(1) The transmission charges and the operating charges payable by the persons allowed short-term open access shall be collected and disbursed by the nodal agency, except for transmission charges for State network and operating charges for State Load Despatch Centre in the case of the collective transaction. (2) The transmission charges collected by the nodal agency for use of the transmission system other than the State network, for a bilateral transaction shall be directly disbursed to the long-term customers after disbursing 25% of such transmission charges to the Central Transmission Utility in the following manner— (a) In case of intra-regional bilateral transaction: 75% of the transmission charges to the region concerned.
(b) In case of bilateral transaction between adjacent regions: 37.5% of the transmission charges for each region.
(c) In case of bilateral transaction through one or more intervening regions: 25% of the transmission charges for each of importing and exporting each region and remaining 25% of the transmission charges to be allocated equally among all intervening regions.
(3) The transmission charges collected for use of the transmission system other than the State network for a collective transaction for each point of injection and each point of drawal shall be disbursed by the nodal agency in the following manner, namely:—
| (a) Central Transmission Utility: | 25.00% |
| (b) Long-term customers of the region of point of injection or drawal, as the case may be, is situate: | 75.00% |
(4) The transmission charges shall be disbursed to the long-term customers in proportion to the monthly transmission charges payable by them. (5) The transmission charges for use of State network shall be disbursed to the State Transmission Utility concerned. (6) In case [a State utility][is the short-term customer, the operating charges and the transmission charges collected by the nodal agency shall not include the charges for use of the State network and operating charges for the State Load Despatch Centre.] [25-A. Short-term open access not to be granted .—When so directed by the Commission, the National Load Despatch Centre for the Regional Load Despatch Centre, as the case may be, shall not grant short-term open access to the entities and associates of such entities, who consistently and willfully default in payment of unscheduled interchange charges, transmission charges, reactive energy charges, congestion charges and fee and charges for National Load Despatch Centre or Regional Load Despatch Centre including the charges for the Unified Load Despatch and Communication Scheme.] [26. Redressal mechanism .—All dispute arising under these regulations shall be decided by the Commission based on an application made by the person aggrieved.] 27. [Information system—National Load Despatch Centre and Regional Load Despatch Centres] .—National Load Despatch Centre and each Regional Load Despatch Centre shall post the following information on their websites in a separate web-page titled “Open access information”: (a) These regulations;
(b) The detailed procedure;
(c) A list of bilateral transactions accepted as the nodal agency, to be displayed till the end of the month in which transactions are scheduled, indicating:
(i) Name of customers;
(ii) Period of the [short-term open access] granted (start date and end date);
(iii) Point or points of injection;
(iv) Point or points of drawal;
(v) Transmission systems used (in terms of regions and States);
(vi) Accepted schedule (MW) with start time and end time.
Note .—The status report shall be updated daily; (d) Information regarding usage of the inter-regional links;
(e) The information regarding average regional energy losses for the previous 52 weeks;
(f) Transmission charges and applicable transmission losses for various State networks as informed by the State utilities concerned;
(g) The list of [short-term open access] applications for advance scheduling received as the nodal agency which have not been accepted, along with reasons for denial, to be displayed till one month after the scheduling period.
[27-A. Information system—State Load Despatch Centres .—Each State Load Despatch Centre, shall within 60 days of coming into force of these regulations, develop its website and post the following information on separate web-page titled “information on Inter-State Open Access”— (a) List of bilateral transactions for which concurrence has been granted and list of entities to whom concurrence or “no objection” or prior standing clearance, as the case may be, has been granted till the end of the month in which such concurrence or no objection or prior standing clearance has been granted, indicating—
(i) Name of customer;
(ii) Period of concurrence or “no objection” or standing clearance, as the case may be, (start date and end date);
(iii) Point or points of injection and drawal; and
(iv) Accepted schedule (MW).
Note .—(a) The status report shall be updated daily; (b) Average transmission losses for the State network for the immediately preceding 52 weeks;
(c) Applicable transmission charges and transmission losses for the State network;
(d) List of applications where concurrence or “no objection” or standing clearance, as the case may be, was not granted, alongwith reasons for refusal, to be displayed till one month after the scheduling period given in the application; and
(e) A list applications pending for decision.]
28. Savings and repeal .—(1) The provisions of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2004 shall not apply to the [short-term customers] whose applications are processed under these regulations. (2) The provisions relating to long-term customers as contained in the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004 shall continue to apply till Commission notifies separate regulations covering aspects relating to long-term customers. (3) The provisions relating to short-term [short-term open access] as contained in the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004 shall stand repealed on 1-4-2008.
