Section 3 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
3.
Yearly Transmission Charges, revenue requirement on account of foreign exchange rate variation, changes in interest rates etc. as approved by the Commission and Losses shall be shared amongst the following categories of Designated ISTS Customers who use the ISTS:-(a)[ Generating Stations (i) which are regional entities as defined in the Indian Electricity Grid Code (IEGC) or (ii) are having LTA or MTOA to ISTS and are connected either to STU or ISTS or both.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).](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).](c)Any bulk consumer directly connected with the ISTS, and(d)Any designated entity representing a physically connected entity as per clauses (a), (b) and (c) above.
