Section 18(2) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(2)The Implementing Agency shall submit, for approval of the Commission, a detailed procedure along with the data formats for obtaining data from Designated ISTS Customers, ISTS Licensees and non-ISTS Licensees whose assets have been certified by RPCs as being used for inter-state transmission, within 30 days of notification of these regulations for the Implementation of the Point of Connection method, guidelines for which have been detailed in the Annexure - I to these regulations.
