In exercise of powers conferred
under 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, to amend Central
Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,
2014, (hereinafter referred to as "the Principal Regulations"),
namely: (1) These
regulations may be called the Central Electricity Regulatory Commission (Terms
and Conditions of Tariff) (Second Amendment) Regulations, 2019. (2) These
regulations shall come into force with effect from the date of notification in
the Official Gazette. The following new Regulation
shall be inserted after Regulation 49 of the Principal Regulations. "49A
Transmission Majoration Factor: Transmission Majoration Factor
admissible for the transmission projects executed through JV route in terms of
Regulation 4.10A of the Central Electricity Regulatory Commission (Terms and
Conditions of Tariff) Regulations, 2001 shall be available for a period of 25
years from the date of issue of the transmission licence.". CENTRAL ELECTRICITY REGULATORY COMMISSION
(TERMS AND CONDITIONS OF TARIFF) (SECOND AMENDMENT) REGULATIONS, 2019
PREAMBLE