Section 18(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)Based on the Yearly Transmission Charge, the allocation of the ISTS Charges and Losses shall be allocated by an entity authorised by the Commission for the purpose and shall be designated as the Implementing Agency.Provided that for the first two years of the notification of these regulations the NLDC shall be the Implementing Agency.
