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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(3)The transmission charges shall be calculated separately for part of the transmission system having different NATAF and aggregated thereafter, according to their sharing by the long term customers. The charges of the communication system shall be a part of the transmission charges and shall be shared by the long term customers.