Section 5 in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
5. Filings by the SLDC.
(1)The SLDC shall provide to the Commission, full details of its calculations of the estimated budget for the ensuing Financial Year, not later than four months before the commencement of the said Financial Year.(2)The SLDC shall also file the proposed allocation of charges to the Beneficiaries in line with these Regulations. A Copy of the budget along with the proposal for allocation of charges shall also be furnished simultaneously to the concerned Beneficiaries.(3)The SLDC shall provide the details of calculation of the expenses and other related information in the formats as laid down in the Annexures 2 to 14 of these Regulations.(4)The SLDC shall also furnish the details of capital investment plan for the ensuing year along with the budget filing. For capital investment schemes costing above Rupees One Crore, approval of the Commission shall be obtained in respect of each of such schemes prior to commencement of works.(5)The budget and other details filed by the SLDC shall be scrutinised and as a result of such scrutiny, the Commission may call for such further information and clarification as may be required.(6)The Commission may get the books/records of SLDC examined by its officers and/or by any authorised person at any point of time during the pendency of the application for approval of SLDC charges. The reports of the officers etc., may, if required, be made available to the parties concerned and they shall be given opportunity to reply/respond to the reports.(7)The Commission may call for a consultation meeting of authorized representatives of SLDC, the State Transmission Utility and Licensees for finalization of the budget of SLDC.(8)Based on the information furnished by SLDC and after due examination, scrutiny and consultation process, the Commission will approve the annual budget covering the expenses of the SLDC and determine the SLDC Charges.(9)The SLDC charges so determined by the Commission shall be valid till the approval of next revision of charges.(10)In the event of non-revision of SLDC charges during any year, any variation (shortfall or excess) in recovery of SLDC charges, shall be carried forward to the next financial year and adjusted as may be decided by the Commission.(11)The SLDC shall submit periodic returns containing operational and cost data, as may be prescribed by the Commission.(12)All filings and application for determination of SLDC Charges shall be made in conformity with the stipulations made in these Regulations.
