EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY

New Delhi, the 24^th November, 1999

No.7/2(5)/99-CERC – The Central Electricity Regulatory Commission has the jurisdiction to regulate the inter-state transmission of energy under the provisions of Section 13 (c) of the electricity Regulatory Commissions Act, 1998.

The regulatory framework for sale and purchase transactions, involving the inter-state transmission of energy, is yet to be notified by the Commission. Pending such notification, no specific approval from the Commission would be required for such transactions, subject to the condition that the provisions of the Indian Electricity Act, 1910. Electricity (Supply) Act, 1948 or any other law in force, shall be compiled with before such transactions, involving the inter-state transmission of energy are entered into.

SANGEEV S.AHLUWALIA. Secy.

[Advt./III/IV/ Exty./150/99]

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