Section 6 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
6. Mechanism of sharing of ISTS losses.
(1)The schedule of electricity of Designated ISTS Customers shall be adjusted to account for energy losses in the transmission system as estimated by the Regional Load Despatch Centre and the State Load Despatch Centre concerned. These shall be applied in accordance with the detailed procedure to be prepared by NLDC within 30 days of the notification of these regulations. The losses shall be apportioned based on the loss allocation factors determined using the Hybrid methodology.(2)The sharing of ISTS losses shall be computed based on the information provided by various Designated ISTS Customers, ISTS Licensees, and any other relevant entity, including the NLDC, RLDCs and SLDCs and submitted to the Implementing Agency.Provided that in the event of such information not being available within the stipulated timeframe or to the level of detail required, the Commission may authorise the Implementing Agency to obtain such information from alternate sources as may be approved for use by the Commission.(3)The applicable transmission losses for the ISTS shall be declared in advance and shall not be revised retrospectively.(4)The Implementing Agency may, after seeking approval of the Commission, conduct studies from time to time to refine the ISTS loss allocation methods.
