Section 10(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)Monthly Transmission Accounts applicable for various Designated ISTS Customers in each region shall be prepared by the respective RPC on the basis of:(a)Approved Withdrawal / Injection (MW) [***] [Deleted 'for peak and other than peak hours' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (15.6.2010).] to be received from Implementing Agency,(b)Zonal Point of Connection charge (Rs / MW / month) to be received from Implementing Agency(c)Approved Additional Medium Term Withdrawal / Injection (MW) to be received from RLDC / NLDC,(d)Processed meter reading from all SEMs for computation of deviations from the sum of the Approved Withdrawal / Injection, Approved Additional Medium Term Withdrawal / Injection and Approved Short Term Withdrawal / Injection (MW) and time blocks for which such deviation is recorded. This data shall be received from RLDCs,RPC shall, based on Regulation 11.1(a), 11.1(b) and11.1(c), issue Regional Transmission Accounts on the 1st working day of the month for the previous month, to all Designated ISTS Customer s, CTU and other ISTS Transmission Licensees and display the same on its web site.RPC shall, based on Regulation 11.1(d), issue Regional Transmission Deviation Accounts by 15th of every month for the previous month to all Designated ISTS Customer s, CTU and other ISTS Transmission Licensees and display the same on the website of the respective RPCs.
