Section 5 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
5. Truing up of annual fees and operating charges.
(1)The CSPSOC shall make an application, in the formats approved by the Commission for carrying out truing up exercise by 31st October of the ensuing year along with the annual performance review of the current year.(2)The CSPSOC along with the application for truing up shall also submit details of year wise capital expenditure including additional capital expenditure, sources of financing, human resource expenditure, operation and maintenance expenditure, etc. incurred, duly audited and certified by the auditors.(3)The Commission shall carry out annual truing up exercise. The fees and charges recovered for a year shall be trued up and considered for determination of fees and charges for the next year, by the Commission after prudence check.(4)Where after the truing up the fee & charges recovered exceeds the amount approved by the Commission under these regulations, the CSPSOC shall refund to the intra-State entities who pay the annual charges, as the case may be, the excess amount so recovered in implementing the order issued for fees and charges through annual charges for the next year or as decided by the Commission.(5)Where after the truing up the fee and charges recovered is less than the approved by the Commission under these regulations CSPSOC shall recover from the intra-State entities who pay the annual charges, as the case may be, the under-recovered amount in implementing the order issued for fees and charges through annual charges for the next year or as decided by the Commission.
