Section 11 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
11. Billing.
(1)The CTU shall be responsible for raising the transmission bills, collection and disbursement of transmission charges to ISTS transmission licensees. Any expenses incurred by CTU on account of this function shall be reimbursed as part of Yearly Transmission Charge;(2)The bill for the use of the ISTS shall be raised by the CTU on the concerned Designated ISTS Customers. The SEB/STU may recover the transmission charges for the use of the ISTS from the distribution companies, generators and bulk customers connected to the transmission system owned by the SEB/STU/intrastate transmission licensee in a manner approved by the Appropriate Commission.(3)The billing for ISTS charges for all Designated ISTS Customers shall be on the basis of Rs./MW/Month, and shall be raised by the CTU in three parts.(4)[ The first part of the bill shall recover charges for use of the transmission assets of the ISTS Licensees based on the Point of Connection methodology. This part of the bill shall be computed in three sub-parts as under:
