Section 4 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
4. Registration.
(1)The users shall register through online application with the respective Regional load Despatch Centre (RLDC) for commencement of Grid Access for availing system operation services of RLDCs or NLDC as under:(a)All generating stations, distribution licensees and inter-State transmission licensees or any other user defined under clause 3(38) of these regulations intending to avail the Grid Access shall register themselves with concerned Regional Load Despatch Centre responsible for scheduling, metering, energy accounting and switching operations, not less than 30 days prior to intended date of commencement of Grid access, by filing an application in the format prescribed at Appendix-IV of these regulations:Provided that when a unit is added to a generating station or an element is added to a transmission system, the generating company or transmission licensee, as the case may be, shall send an intimation to the concerned RLDC(s) within two days of such addition for updating its records;(b)The buyers and sellers who intend to avail grid access shall register themselves with the concerned Regional Load Despatch Centre not less than 30 days prior to intended date of commencement of grid access by filing an application in the format prescribed as Appendix-IV to these regulations;(c)The Power exchanges and traders who intend to avail the services of RLDCs and NLDC shall register themselves with the National Load Despatch Centre by filing an application in the format prescribed as Appendix-IV to these regulations.(2)Upon submission of the online application for registration, auto-generated acknowledgement for receipt of application shall be issued by the nodal agency.(3)After scrutiny, RLDC /NLDC shall intimate the deficiencies in the application, if any, to the applicant within one week of receipt of application. The applicant shall rectify the deficiency within one week thereafter, failing which the application shall be closed.(4)The RLDCs or NLDC, as the case may be, after scrutinizing applications for registration and on being satisfied with correctness of the information furnished in the application shall register the applicant and send a written intimation to the applicant.(5)The generating companies, distribution licensees, inter-State transmission licensees, power exchanges, traders, sellers and buyers and any other user as specified in Regulation 3(38) shall pay the registration fees as specified in these Regulations.(6)RLDCs or NLDC as the case may be shall maintain a list of registered users on their website along with their date of registration.(7)RLDC may, after issuing notice of at least one month, de-register a user in case of persistent default in payment of RLDC Fees and Charges for more than 90 days or termination of connectivity. A user can subsequently re-register once the default has been cured or connectivity re-established by paying 50% of the original registration charges.
