Section 13(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)The Designated ISTS Customers and the CTU shall enter into new transmission services agreement or modify the existing Bulk Power Transmission Agreements to incorporate the new tariff and related conditions. Such agreement shall govern the provision of transmission services and charging for the same and shall be called the Transmission Service Agreement (TSA) and shall, inter-alia, provide for:-(a)Detailed commercial and administrative provisions relating to sharing of ISTS charges and losses based on principles derived from these regulations;(b)Provisions on metering, accounting, billing and recovery of charges for the ISTS from the constituents;(c)Procedures for declaration and approval of contracted capacity at each node or an aggregation of nodes in the ISTS for each Designated ISTS Customer;(d)Detailed procedures and provisions for connection by the Designated ISTS Customer s at the inter-connection points, including the processes for requisitioning new inter-connection capacity on the ISTS;(e)Procedures and provisions for treatment of over or under injections by the Designated ISTS Customers;(f)Procedures and provisions for treatment of the delay in injection / withdrawal by Designated ISTS Customers;(g)Treatment of the delay in commissioning of transmission lines;(h)Payment security mechanisms;(i)Default and its consequences;(j)Dispute resolution mechanisms;(k)Term of the agreement and the termination provisions;(l)Force Majeure Conditions; and(m)Any other matter that is relevant for the Point of Connection transmission charge and loss allocation mechanism.
