Section 13 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
13. Transmission Service Agreement (TSA).
(1)The Designated ISTS Customers and the CTU shall enter into new transmission services agreement or modify the existing Bulk Power Transmission Agreements to incorporate the new tariff and related conditions. Such agreement shall govern the provision of transmission services and charging for the same and shall be called the Transmission Service Agreement (TSA) and shall, inter-alia, provide for:-(a)Detailed commercial and administrative provisions relating to sharing of ISTS charges and losses based on principles derived from these regulations;(b)Provisions on metering, accounting, billing and recovery of charges for the ISTS from the constituents;(c)Procedures for declaration and approval of contracted capacity at each node or an aggregation of nodes in the ISTS for each Designated ISTS Customer;(d)Detailed procedures and provisions for connection by the Designated ISTS Customer s at the inter-connection points, including the processes for requisitioning new inter-connection capacity on the ISTS;(e)Procedures and provisions for treatment of over or under injections by the Designated ISTS Customers;(f)Procedures and provisions for treatment of the delay in injection / withdrawal by Designated ISTS Customers;(g)Treatment of the delay in commissioning of transmission lines;(h)Payment security mechanisms;(i)Default and its consequences;(j)Dispute resolution mechanisms;(k)Term of the agreement and the termination provisions;(l)Force Majeure Conditions; and(m)Any other matter that is relevant for the Point of Connection transmission charge and loss allocation mechanism.(2)Within 30 days of notification of these regulations, the CTU shall publish the draft Model Transmission Service Agreement on its website and invite public comments on the same.(3)The CTU shall, after duly considering the public comments, submit the draft Model Transmission Service Agreement to the Commission for its approval within 60 days of the notification of these regulations.(4)The final version of the Model Transmission Service Agreement, as approved by the Commission, shall be notified and used as the base transmission service agreement by the ISTS Licensees.(5)The notified Model Transmission Service Agreement shall be the default transmission agreement and shall mandatorily apply to all Designated ISTS Customers.(6)The Transmission Service Agreement may have separate provisions for long term, medium term and short term access to the ISTS.(7)Signing of the Transmission Service agreement shall not be a pre-condition for construction of new network elements by the CTU and Transmission Licensees, provided that such network construction is undertaken after due approval of the Commission.(8)The Transmission Service Agreement may have aspects that are amended from time to time by the signatories without the entire agreement being replaced or being rendered infructuous. Such aspects may include the contracted capacity, commercial terms, and reliability requirements, if any. Change of such terms shall be guided by the technical configuration and capabilities of the power system.(9)The CTU shall enter into a separate Revenue sharing agreement with other ISTS transmission licensees to disburse monthly transmission charges among various transmission licensees. The impact of any delayed payment / non-payment by any Designated ISTS Customer shall be shared pro-rata in proportion of their Yearly Transmission Charge by all the transmission licensees including the CTU. The CTU shall submit the Revenue Sharing Agreement within 30 days of the notification of these regulations for approval by the Commission.
