Section 5(3) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(3)The mechanism for sharing of ISTS charges shall ensure that:-(a)The Yearly Transmission Charge of the ISTS Licensees are fully and exactly recovered; and(b)Any adjustment towards Yearly Transmission Charge on account of change in commissioning schedule of elements of the power system and change in factors constituting the transmission charge, approved by the Commission, e.g., FERV, Changes in interest rates shall be fully and exactly recovered etc., as specified subsequently in these regulations.
