Section 17 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
17. [ Information to be published by the Implementing Agency. [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]
(1)The information to be provided by the Implementing Agency consequent to the computations undertaken shall include:(a)Approved Basic Network Data and Assumptions, if any;(b)Zonal and nodal transmission charges for the ensuing Application Period;(c)Zonal and nodal transmission losses data for the ensuing Application Period;(d)Schedule of charges payable by each constituent for the ensuing Application Period;(e)YTC detail (Information submitted by the transmission licensees covered under these Regulation and computation by Implementing Agency);(f)Zone wise details of PoC Charges to enable each DIC to see details of transmission lines it is using and whose transmission charges it is sharing;(g)LTA /MTOA and their commencement schedule.]
