Section 13(8) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(8)The Transmission Service Agreement may have aspects that are amended from time to time by the signatories without the entire agreement being replaced or being rendered infructuous. Such aspects may include the contracted capacity, commercial terms, and reliability requirements, if any. Change of such terms shall be guided by the technical configuration and capabilities of the power system.
