Section 16(6) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(6)In case, large changes in the Point of Connection charges are foreseen on account of the network or its usage undergoing substantial change, the Implementing Agency may file a petition before the Commission, and undertake the revised computations only upon issuance of the Commission's orders in this regard;
