Section 21 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
21. Collection of SOC.
(1)The System operation charges shall be collected as per the norms given below : -(i)Intra-State transmission licensee(s) (other then STU) : 10% of system operation charges;(ii)Intra-State sellers (excluding renewable energy based power generating plant): 45% of system operation charges;(iii)Intra-State buyers (excluding bulk consumers and captive users): 45% of system operation charges :Provided that if Intra-State transmission licensee(s) (other then STU) is not availing the services of SLDC, the system operation charges shall be collected from the intra-State buyers and intra-State sellers as per the norms given below : -(i)Intra-State sellers (excluding renewable energy based power generating plant): 50% of system operation charges;(ii)Intra-State buyers (excluding bulk consumers and captive users) : 50% of system operation Charges.(2)The system operation charges shall be levied on the Intra-State transmission licensees (other then STU) on the basis of the ckt.-km of the lines owned by them as on the last day of the month prior to billing of the month.(3)The system operation charges from the intra-State sellers shall be collected in proportion to their contracted capacity, for use of state transmission system.(4)The system operation charges from the intra-State buyers shall be collected in proportion to their contracted capacities, for use of state transmission system.Note. - The above provisions shall not be applicable to the renewable energy based power generating plant, bulk consumers and captive users. Further, these charges shall also not be applicable to the other intra-State buyers and intra-State sellers for the quantum of power procuring or selling power through the short-term open access route.
