Section 6(2) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(2)The sharing of ISTS losses shall be computed based on the information provided by various Designated ISTS Customers, ISTS Licensees, and any other relevant entity, including the NLDC, RLDCs and SLDCs and submitted to the Implementing Agency.Provided that in the event of such information not being available within the stipulated timeframe or to the level of detail required, the Commission may authorise the Implementing Agency to obtain such information from alternate sources as may be approved for use by the Commission.
