Section 8(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)Based on the Yearly Transmission Charges determined by the Commission, the Implementing Agency shall determine the charges applicable to each Designated ISTS Customer for use of the ISTS to the extent of the Approved Withdrawal or Approved Injection in the ISTS. Each Designated ISTS Customer shall ensure that the forecast data of demand and injection for each season is furnished to the Implementing Agency as per the timelines described in these regulations [***] [Deleted 'for both peak and other than peak conditions' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (15.6.2010).] as specified in Chapter 7 of these regulations;
