Section 14(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)All existing users of the ISTS and the Transmission Licensees shall ensure that their existing contracts are realigned to these regulations within a period of 60 days from the date of notification of the Transmission Service Agreement insofar as the elements related to determination of Point of Connection transmission charges, allocation of losses, billing and collection, provision of information, and any other matter that requires amendment or realignment consequent to these regulations.
