Section 6(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)The schedule of electricity of Designated ISTS Customers shall be adjusted to account for energy losses in the transmission system as estimated by the Regional Load Despatch Centre and the State Load Despatch Centre concerned. These shall be applied in accordance with the detailed procedure to be prepared by NLDC within 30 days of the notification of these regulations. The losses shall be apportioned based on the loss allocation factors determined using the Hybrid methodology.
