Section 8(4) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(4)In case the metered MWs (ex-bus) of a power station or the aggregate demand of a Designated ISTS Customer exceeds, in any time block,(a)In case of generators: The Approved Injection + Approved Additional Medium Term Injection + Approved Short Term Injection or;(b)In case of demand customers: The Approved Withdrawal + Approved Additional Medium Term Withdrawal + Approved Short Term Demand,Then for first 20% deviation in any time block, the Designated ISTS Customer shall be required to pay transmission charges for excess generation or demand at the same rate and beyond this limit, the Designated ISTS Customer shall be required to pay additional transmission charges which shall be 25% above the zonal Point of Connection charges determined for zone where the Designated ISTS Customer is physically located. Such additional charges shall not be charged to the generators in case of rescheduling of the planned maintenance program which is beyond the control of the generator and certified to be so by the appropriate RPC. Further, any payment on account of additional charges for deviation by the generator shall not be charged to its long term customer and shall be payable by the generator;
