Section 12(4) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(4)The CTU shall collect charges on account of the fourth part of the bill as computed in accordance with Regulation 11(7) of these Regulations and thereafter distribute the same to Transmission Licensees in the ISTS in proportion to their respective Monthly Transmission Charges. This amount along with the interest thereon shall be adjusted in the Yearly Transmission Charge (to be used for the computation of Point of Connection charges) of the respective transmission licensee for the next financial year;
