Section 22 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
22. Collection of Market Operation Charges.
- The market operation charges shall be collected equally from all the intra-State sellers and intra-State buyers irrespective of their contracted capacity.Note. - The above provisions shall not be applicable to the renewable energy based power generating plant, bulk consumers, captive users. Further this charge shall also not be applicable to the other intra-State buyers and intra-State sellers procuring or selling power through the short-term open access route only. Provided that if the intra-State seller is a generating company, it shall pay the charges generating station wise.
