Section 13(9) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(9)The CTU shall enter into a separate Revenue sharing agreement with other ISTS transmission licensees to disburse monthly transmission charges among various transmission licensees. The impact of any delayed payment / non-payment by any Designated ISTS Customer shall be shared pro-rata in proportion of their Yearly Transmission Charge by all the transmission licensees including the CTU. The CTU shall submit the Revenue Sharing Agreement within 30 days of the notification of these regulations for approval by the Commission.
