Section 7(1)(vii) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(vii)[ In case an ISGS is connected only to STU network and the shares of the beneficiaries of the said station are being delivered through the STU network, such a line of the STU network shall be considered as an ISTS for the purpose of these regulations.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]