Section 16(3) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(3)Data to be submitted by CTU, owners of Deemed Inter State transmission systems and Designated ISTS Customer s whose assets are used in the Basic Network:(a)In the first year of implementation: the entire network data including that used for load flow analysis in the formats prescribed by the Implementing Agency , line-wise / network element-wise Yearly Transmission Charge ;(b)In the subsequent years: data and dates of commissioning of any new transmission asset in the [next Application Period] [Replaced 'next financial year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] and their Yearly Transmission Charge approved by the Commission / provisional Yearly Transmission Charge , based on Commission norms in case such Yearly Transmission Charge is not approved by the Commission.
