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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(e) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(e)[ Forecast demand data shall be submitted by the DICs for each node or a group of nodes in a zone, identified by the Implementing Agency under these regulations. The forecast demand data shall incorporate estimate of maximum withdrawal. The forecast demand data submitted by DICs shall be vetted by the Implementing Agency based on historical demand met of each DIC during the periods corresponding to the Application Period. Any variation in the forecast demand shall be communicated by the Implementing Agency to the concerned DIC. [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]