Section 5 in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
5. Mechanism to share ISTS transmission charges.
(1)The sharing of ISTS transmission charges between Designated ISTS Customers shall be computed for an Application Period and shall be determined in advance and shall be subject to periodic true-up as specified subsequently in these regulations;(2)The sharing of ISTS transmission charges shall be based on the technical and commercial information provided by various Designated ISTS Customers, ISTS Transmission Licensees, and any other relevant entity, including the NLDC, RLDCs and SLDCs to the Implementing Agency.Provided that in the event of such information not being available within the stipulated timeframe or to the level of detail required, the Commission may authorise the Implementing Agency to obtain such information from alternative sources as per the procedure as may be approved by the Commission in this behalf.(3)The mechanism for sharing of ISTS charges shall ensure that:-(a)The Yearly Transmission Charge of the ISTS Licensees are fully and exactly recovered; and(b)Any adjustment towards Yearly Transmission Charge on account of change in commissioning schedule of elements of the power system and change in factors constituting the transmission charge, approved by the Commission, e.g., FERV, Changes in interest rates shall be fully and exactly recovered etc., as specified subsequently in these regulations.(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.(5)The Implementing Agency may, after seeking approval of the Commission, conduct studies from time to time to refine the mechanism for sharing of transmission charges and losses as detailed in Annexure - I to these Regulations.
