Section 18 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
18. Implementing Agency.
(1)Based on the Yearly Transmission Charge, the allocation of the ISTS Charges and Losses shall be allocated by an entity authorised by the Commission for the purpose and shall be designated as the Implementing Agency.Provided that for the first two years of the notification of these regulations the NLDC shall be the Implementing Agency.(2)The Implementing Agency shall submit, for approval of the Commission, a detailed procedure along with the data formats for obtaining data from Designated ISTS Customers, ISTS Licensees and non-ISTS Licensees whose assets have been certified by RPCs as being used for inter-state transmission, within 30 days of notification of these regulations for the Implementation of the Point of Connection method, guidelines for which have been detailed in the Annexure - I to these regulations.(3)The Implementing Agency shall determine the allocation and sharing of transmission charges and losses for each financial year, which may be differentiated on a seasonal basis.(4)The Implementing Agency shall be reimbursed the expenses incurred for the computation of transmission charges (for the purpose of allocation and apportionment thereof) as per Yearly Transmission Charges approved by the Commission. The software for the implementation of transmission tariffs shall be audited by the Commission before it is commissioned, and thereafter before any changes are made to the software or implementation methodology. The Software shall be made available to Implementing Agency by the Commission;
