- The transmission charges for use of the transmission system of the transmission licensee for inter-state transmission shall be regulated as under, namely:-(i)The annual transmission charges payable by a long-term customer for use of the transmission system shall be determined in accordance with the terms and conditions of tariff notified by the Appropriate Commission from time to time and after deducting the adjustable revenue received from the short-term customers, these charges shall be shared by the long-term customers.(ii)The transmission charges payable by a short-term customer shall be calculated in accordance with the following methodology, namely:-(a)intra-regional systemST.RATE = 0.25 x [TSC/ Av_CAP]/ 365(b)Inter-regional systemST_RATE = 0.50 [ TSC/ CIR]/365Where:ST_RATE is the rate for short-term customer in Rs per MW per day.Note.-ST_RATE shall be calculated and applied for each regional transmission system, inter-regional transmission link, and transmission system of the State Transmission Utility or any other transmission licensee forming part of the inter-state transmission system."TSC" means the annual transmission charges or annual revenue requirement on account of the transmission system for the previous financial year as determined by the Appropriate Commission."Av_CAP" means the average capacity in MW served by the intra-regional transmission system of the transmission license^in the previous financial year and shall be the sum of the generating capacities connected to the transmission system and contracted capacities of other long-term transactions handled by the system of the transmission licensee."CIR" means the transmission capacity of the inter-regional system(iii)The transmission charges payable by a short-term customer in case of uncongested transmission corridor shall be levied as under, namely(a)Up to 6 hours in a day in one block : 1 /4th of ST_RATE(b)More than 6 hours and up to 12 hours in a day in one block : 1/2 of ST_RATE(c)More than 12 hours and upto 24 hours in a day in one block : equal to ST _ RATE(iv)Non-determination of annual transmission charges for the transmission system shall not be a ground for delay in providing short-term access and where annual transmission charges for any transmission licensee are not determined under the Act, ST _ RATE applicable for the system owned by the Central Transmission Utility of the region in which the system of transmission licensee is situate, shall be applied for determination of the charges for the short-term customer.(v)Every transmission licensee shall declare ST _ RATE, calculated in accordance with clause (ii) above, which shall remain fixed for a period of one year.(vi)If the transmission system belongs to the Central Transmission Utility or State Transmission Utility, 25% of the charges collected from the short-term customer for use of its intra-regional transmission system and 12.5% of the charges collected from the short-term customers for use of its inter-regional system shall be retained by the Central Transmission Utility or State Transmission Utility and the remaining part of these charges shall be adjusted towards reduction in the transmission charges payable by the long-term customers.(vii)Open access charges specified in this regulation shall not be applicable for the inter-state transmission system in North-Eastern Region. The charges for use of the inter-state transmission in this region shall be regulated under the separate orders of the Commission issued from lime to time.]
