Section 16 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
16. Provision of information by Designated ISTS Customers and other constituents.
(1)On or before [At least 45 days prior to the beginning of the application period] [Replaced 'the end of the fourth week of November in each Financial Year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).], each Designated ISTS Customer whose network forms a part of the Basic Network, ISTS licensee and owners of Deemed Inter State transmission systems whose charges are to be recovered from Designated ISTS Customers, shall supply the Implementing Agency with Basic Network details, Yearly Transmission Charge computations, and any other information required by the Implementing Agency to compute the Page transmission charges for allocation and apportionment as detailed in the Procedures for provision of information by Designated ISTS Customers and other constituents prepared by NLDC consequent to these Regulations.(2)On or before [At least 45 days prior to the beginning of the application period] [Replaced 'the end of the fourth week of November in each Financial Year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).], each Designated ISTS Customer shall supply the Implementing Agency with its demand or injection forecast for each season of the following Financial Year to enable the Implementing Agency to use such demand and injection forecast as the basis for calculation of the transmission charge and loss allocators for the period.Provided that, if necessary, the information may be sought by the Implementing Agency at times other than those indicated in regulation 16 (1) and 16 (2).(3)Data to be submitted by CTU, owners of Deemed Inter State transmission systems and Designated ISTS Customer s whose assets are used in the Basic Network:(a)In the first year of implementation: the entire network data including that used for load flow analysis in the formats prescribed by the Implementing Agency , line-wise / network element-wise Yearly Transmission Charge ;(b)In the subsequent years: data and dates of commissioning of any new transmission asset in the [next Application Period] [Replaced 'next financial year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] and their Yearly Transmission Charge approved by the Commission / provisional Yearly Transmission Charge , based on Commission norms in case such Yearly Transmission Charge is not approved by the Commission.(4)Data to be submitted by Designated ISTS Customers connected to ISTS:(a)[ MW and MVAR Data for injection or drawal at various nodes or a group of nodes shall be submitted for maximum injection/maximum withdrawal for each application period. Such data shall include the power tied in long term contracts and approved medium term open access agreements.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).][***] [Deleted '(b) In case any of the above fall on a Weekend/Public Holiday, the data shall be submitted for working days immediately after the dates indicated' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).].(5)In the first year of the implementation of these regulations, the Designated ISTS Customers and Transmission Licensees shall submit the Injection / Demand data, network data and Yearly Transmission Charge data to the implementing agency not later than 60 days of the notification of these regulations in formats provided by Implementing Agency ;(6)In case, large changes in the Point of Connection charges are foreseen on account of the network or its usage undergoing substantial change, the Implementing Agency may file a petition before the Commission, and undertake the revised computations only upon issuance of the Commission's orders in this regard;
