Section 16(4) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(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).].
