Section 7 in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
7. Accounts of the State Load Despatch Centre.
(1)From the date the SLDC is established by the Government of Bihar under Section 31 of the Electricity Act, all collections made and expenses incurred by the SLDC shall be accounted for. The SLDC shall maintain its accounts of expenditure under different heads showing separately charges payable to the RLDC and charges for the unified load Despatch and communication centre or other agencies.(2)The SLDC shall submit to the Commission its audited annual accounts for the year ending 31st March by the 30th November of the following financial year, (e.g. for FY 2006-07 by November 30, 2007)
