Section 3(3) in The Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010
(3)While submitting the information in the formats, the following shall be complied with as a minimum requirement:-(i) The generating company shall forecast its availability based on the fuel availability, scheduled maintenance and operating norms as specified by the Commission.(ii)The transmission licensee shall estimate the transmission charges, open access charges, and other charges as specified by the Commission.
