Section 8 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
8. Determination of specific transmission charges applicable for a Designated ISTS Customer.
(1)Based on the Yearly Transmission Charges determined by the Commission, the Implementing Agency shall determine the charges applicable to each Designated ISTS Customer for use of the ISTS to the extent of the Approved Withdrawal or Approved Injection in the ISTS. Each Designated ISTS Customer shall ensure that the forecast data of demand and injection for each season is furnished to the Implementing Agency as per the timelines described in these regulations [***] [Deleted 'for both peak and other than peak conditions' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (15.6.2010).] as specified in Chapter 7 of these regulations;(2)In the event of a Designated ISTS Customer failing to provide its requisition for demand or injection for an Application Period, the last demand or injection forecast supplied by the Designated ISTS Customer and as adjusted by the Implementing Agency for Load Flow Analysis shall be deemed to be Approved Withdrawal or Approved Injection, as the case may be, for the Application Period;(3)The transmission charges for any month shall be determined as per Regulation 11 of these Regulations;(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;(5)[ Where the Approved Withdrawal or Approved Injection in case of a DIC is not materializing either partly or fully for any reason whatsoever, the concerned DIC shall be obliged to pay the transmission charges allocated under these regulations:Provided that in case the commissioning of a generating station or unit thereof is delayed, the generator shall be liable to pay Withdrawal Charges corresponding to its Long term Access from the date the Long Term Access granted by CTU becomes effective. The Withdrawal Charges shall be at the average withdrawal rate of the target region:Provided further that where the operationalization of LTA is contingent upon commissioning of several transmission lines or elements and only some of the transmission lines or elements have been declared commercial, the generator shall pay the transmission charges for LTA operationalised corresponding to the transmission system commissioned:Provided also that where the construction of dedicated transmission line has been taken up by the CTU or the transmission licensee, the transmission charges for such dedicated transmission line shall be payable by the generator as provided in the Regulation 8 (8) of the Connectivity Regulations:[Provided also that a generating station drawing start-up power or injecting infirm power before commencement of LTA shall be liable to pay the withdrawal or injection charges corresponding to the actual injection of infirm power or withdrawal start-up power during a month (concerned month) and the amount received on account of such payments shall be reimbursed to the DICs in the month following the month of billing, in proportion to the billing of the DICs during the concerned month.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (15.6.2010).]Provided also that CTU shall maintain a separate account for the above amount received in a quarter and deduct the same from the transmission charges of ISTS considered in PoC calculation for the next application period.](6)[ For Long Term Transmission Customers availing power supply from inter-State generating stations, the charges attributable to such generation for long term supply shall be calculated directly at drawal nodes as per methodology given in the Annexure-I. Such mechanism shall be effective only after commercial operation of the generator. Till then it shall be the responsibility of the generator to pay transmission charges.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (15.6.2010).](7)[ DIC with LTA to target region whose POC rate has not been determined for the quarter, shall be billed at Average PoC rate of the target region.] [Added by Notification No. L-1/44/2010-CERC, dated 14.12.2017 (w.e.f. 15.6.2010).]
