Section 15(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)The Commission shall notify detailed procedures as proposed by the Implementing Agency, NLDC and the CTU to be followed under these regulations, along with corresponding timelines, as far as possible within 3 (three) months from the notification of these regulations. Such Procedures shall include:-(a)Procedures for provision of information by Designated ISTS Customers and other constituents as prepared by Implementing Agency and approved by the Commission;(b)Procedures to be followed by the Implementing Agency for computation of charges as prepared by Implementing Agency and approved by the Commission;(c)Procedures for sharing of losses according to the methodology set out in these Regulations as prepared by NLDC and approved by the Commission;(d)Procedures for Billing and collection of charges by the CTU on behalf of the Transmission Licensees and redistribution of the same (including amounts over or under collected) as prepared by the CTU and approved by the Commission; and(e)Payment and payment security related procedures as prepared by the CTU and approved by the Commission.
