Section 31(iii) in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
(iii)In case the transmission system owned by the State Transmission Utility is internalised, the transmission charges under Regulation 16 of these regulations and the operating charge payable under clause (i) of Regulation 17 to be collected by the nodal Regional Load Despatch Centre, shall not include the charges for the transmission system owned by the State Transmission Utility and operating charge payable to the State Load Despatch Centre.
