Section 2 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
2. Scope and extent of application.
(1)These regulations shall be applicable for determination of the fees and charges of, which may be levied and collected by the SLDC from the generating companies and licensees engaged in intrastate transmission of electricity.(2)These Regulations will not apply to stand-alone generators, franchisees, bulk consumers, captive users. This regulation shall also not applicable to such generators and generating stations and licensees whose scheduling, metering and energy accounting is not co-ordinated by SLDC, etc.
