Section 14(3) in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
(3)Billing and Payment. - (a) The bills for supply of FP shall be raised by CPP on monthly basis for the power supplied during the month to the Distribution Licensee, in whose area the CPP is located.(b)The bills for NFP shall be raised by CPP on monthly or fortnightly or weekly basis as mutually agreed depending upon the contract duration to the Distribution Licensee, in whose area the CPP is located.(c)The bills for supply of IP shall be raised by CPP on six monthly period basis (April to September & October to March) for the net power supplied during the six months period to the Distribution Licensee, in whose area the CPP is located.(d)The Distribution licensee shall raise the bill of power supply made to CPP and the CPP shall raise the bill for power supplied by it at the end of each month. In case the distribution licensee needs to make payment to the CPP, the same will be done after adjusting for amount payable by CPP for the bills in respect of the energy consumed by the CPP and/ or other charges due to the distribution licensee. The monthly billing shall be subject to interest charges for delay in payment as specified at regulation 34 of RERC (T&C for determination of tariff) Regulation, 2004.
