Section 26(5) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(5)Weekly meter readings (import or export in terms of MWh and MVArh) for actual injection or drawl by entities located in neighbouring country shall be provided to the concerned RLDC(s) or NLDC through Settlement Nodal Agency by Tuesday noon for the previous week so as to facilitate energy accounting.
