Section 30 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
30. Monthly LDC Charges.
- The monthly LDC charges shall be calculated for the inter-State transmission licensees, generating stations and sellers, distribution licensees and buyers as under:(a)The LDC Charges for inter-State transmission licensees shall be determined on the basis of (1/3) of approved annual charges and shall be worked out on the basis of the circuit kilometers (ckt-km) of the lines owned by inter-State transmission licensees;(b)The LDC Charges for the inter-State Generating station and sellers shall be determined on the basis of (1/3) of annual LDC charges and shall be worked out on the basis of installed capacity in case of the generating station and long term and / or medium term contracted capacity in case of sellers;(c)The LDC Charges for the distribution licensees and buyers shall be determined on the basis of (1/3) of annual charges and shall be worked out on the basis of sum of aggregate allocated capacity and / or contracted capacities in case of distribution licensee including deemed distribution licensees and sum of long term and / or medium term contracted capacity in case of buyer.
