Section 8(2) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(2)In the event of a Designated ISTS Customer failing to provide its requisition for demand or injection for an Application Period, the last demand or injection forecast supplied by the Designated ISTS Customer and as adjusted by the Implementing Agency for Load Flow Analysis shall be deemed to be Approved Withdrawal or Approved Injection, as the case may be, for the Application Period;
