Section 18 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
18. Unscheduled inter-charge (UI) charges.
- (i) The mismatch between the scheduled and the actual drawal at drawal point(s) and scheduled and the actual injection at injection point(s) shall be met from the grid and shall be governed by UI pricing mechanism applicable to the inter-state transactions;(ii)A separate bill for UI charges shall be issued to the direct customers and in case of the embedded customers, a composite UI bill for the State as a whole shall be issued, the segregation for which shall be done at the State level.
