Section 14 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010
14. The regional entities shall enter into separate joint/bilateral agreement(s) to identify the beneficiary's Shares in ISGS (based on the allocations by the Govt, of India, where applicable), scheduled drawal pattern, tariffs, payment terms etc. All such agreements shall be filed with the concerned RLDC(s) and RPC , Secretariat, for being considered in scheduling and regional energy accounting. Any bilateral agreements between buyer and seller for scheduled interchanges on long-term, medium -term basis shall also specify the interchange schedule, which shall be duly filed with CTU and CTU shall inform RLDC and SLDC, as the case may be about these agreements in accordance with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-state Transmission and related matters) Regulations, 2009.
