Section 3(b) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(b)[ State Electricity Boards/State Transmission Utilities connected with ISTS or designated agency in the State (on behalf of distribution companies, generators and other bulk customers connected to the transmission system owned by the SEB/STU/ intra-State transmission licensee);] [Substituted by Notification No. L-1/44/2010-CERC, dated 24.11.2011 (w.e.f. 15.6.2010).]
