Section 16(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)On or before [At least 45 days prior to the beginning of the application period] [Replaced 'the end of the fourth week of November in each Financial Year' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).], each Designated ISTS Customer whose network forms a part of the Basic Network, ISTS licensee and owners of Deemed Inter State transmission systems whose charges are to be recovered from Designated ISTS Customers, shall supply the Implementing Agency with Basic Network details, Yearly Transmission Charge computations, and any other information required by the Implementing Agency to compute the Page transmission charges for allocation and apportionment as detailed in the Procedures for provision of information by Designated ISTS Customers and other constituents prepared by NLDC consequent to these Regulations.
