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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(4)The Point of Connection transmission charges shall be computed in terms of Rupees per MegaWatt per month. The amount to be recovered from any Designated ISTS Customer towards ISTS charges shall be computed on a monthly basis as per these regulations. The Point of Connection transmission charges for short term open access transactions shall be in terms of [Paisa/unit] [Substituted 'Rupees per MegaWatt per hour' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] and shall be applicable for the duration of short term open access approved by the RLDC/NLDC.