IN RE: NATIONAL LOAD DESPATCH CENTRE, NEW DELHI AND CENTRAL TRANSMISSION UTILITY, NEW DELHI Vs. STATE

JUDGEMENT

(1.) THE Central Electricity Regulatory Commission (Sharing of Inter -State Transmission Charges and Losses) Regulations, 2010 (hereinafter "Sharing Regulations") came into effect from 1.7.2011.

(2.) NATIONAL Load Dispatch Centre as the Implementing Agency has been entrusted with the responsibility for computation of transmission charges and losses under the Sharing Regulations for each financial year. Further, Regulation 17 of the Sharing Regulations provides that the Implementing Agency shall be required to provide the following information consequent to the computation of transmission charges and losses undertaken by it:

(3.) THE Implementing Agency in its letter No. POSOCO/Trans. Pricing/DICs dated 23.11.2012 has submitted following information in compliance with Regulation 17 of the Sharing Regulations: