Section 16(2) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(2)On or before [At least 45 days prior to the beginning of the application period] [Replaced 'the end of the fourth week of November in each Financial Year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).], each Designated ISTS Customer shall supply the Implementing Agency with its demand or injection forecast for each season of the following Financial Year to enable the Implementing Agency to use such demand and injection forecast as the basis for calculation of the transmission charge and loss allocators for the period.Provided that, if necessary, the information may be sought by the Implementing Agency at times other than those indicated in regulation 16 (1) and 16 (2).
