Section 25(1) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(1)The following procedure shall be followed for scheduling and despatch of cross border trade of electricity transactions between India and the respective neighbouring country:(a)Scheduling of electricity shall be carried out between the buying entity and selling entity as per agreed quantum in the contracts.(b)Scheduling shall be carried out for each 15-minute time block or such other duration as may be notified subsequently.(c)Transmission System losses declared on weekly basis shall be borne in kind by the buying entity or the selling entity, as the case may be, as per the quantum declared by the concerned System Operator of India or the neighbouring country.
