Section 14(iii) in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
(iii)The short-term customer, who has surrendered the reserved transmission capacity under clause (i) or whose reserved transmission capacity has been reduced or cancelled under clause (ii), shall bear the transmission charges and the operating charge based on the original reserved transmission capacity for seven days or the period of reservation surrendered or reduced or cancelled, as the case may be, whichever period is shorter.
