Section 13(4) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(4)The amount under-recovered or over-recovered by each of the Regional Load Despatch Centres or National Load Despatch Centre, as the case may be, along with simple interest at the rate equal to the bank rate as on 1st April of the respective year, shall be recovered or refunded by the respective RLDCs or NLDC or users, as the case may be, in six equal monthly installments.Chapter-4 Computation of Capital Cost and Additional Capitalisation
