Section 3(63) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(63)'Transmission Service Agreement' means the agreement entered into between the transmission licensee and the designated inter-State transmission customers in accordance with the Sharing Regulations and any other agreement between the transmission licensee and the long term transmission customer where the payment of transmission charges are not made through the POC mechanism under Sharing Regulations;
