Section 18(4) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(4)The Implementing Agency shall be reimbursed the expenses incurred for the computation of transmission charges (for the purpose of allocation and apportionment thereof) as per Yearly Transmission Charges approved by the Commission. The software for the implementation of transmission tariffs shall be audited by the Commission before it is commissioned, and thereafter before any changes are made to the software or implementation methodology. The Software shall be made available to Implementing Agency by the Commission;
