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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010

(2)The charges on account of return on equity, interest on deposit, depreciation and charges on account of other income of the SLDC such as registration fee; application fee, fifty percent of the short-term open access charges recovered by SLDC from intra-State entities availing short-term open access, etc. shall be deposited to the SLDC development fund.