Section 3 in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
3. Constitution of the Fund.
(1)There shall be constituted a hind to be called the "Power System Development Fund" or "PSDF" and there shall be credited thereto.-(a)Congestion charges standing to the credit of the "Congestion Charge Account" after release of amounts payable to Regional Entities entitled to receive congestion charges along with interest, if any, in accordance with the Congestion Relief Regulations;(b)Congestion amount arising from the difference in the market prices of different regions as a consequence of market splitting in power exchanges in accordance with Power Market Regulations;(c)Deviation Settlement Charges standing to the credit of the "Regional Deviation Pool Account Fund" after final settlement of claims in accordance with Deviation Settlement Mechanism Regulations;(d)RLDC reactive energy charges standing to the credit of Reactive Energy Charges Account in accordance with the Grid Code;(e)Such other charges as may be notified by the Commission from time to time:(2)The agencies which are authorized to collect Congestion charges, Congestion amount, Deviation Settlement charges, Reactive energy charges under the respective regulations and such other charges as may be notified by the Commission from time to time, shall transfer to the credit of the Fund the balance amounts in the charges under sub-clauses (a) to (e) of clause (1) of this regulation on monthly basis or on such periodicity as may be provided in the Detailed Procedure.(3)The PSDF shall be maintained and operated through the Public Account of India.
