Section 31 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
31. Computation and Payment of LDC Charges.
(1)The rates of LDC charges for inter-State transmission licensee shall be computed on annual basis and recovered on monthly basis in accordance with following formula;Monthly LDC Charge rate (for Transmission Licensee) =(1/3) [ALC/ (Ckt_Km)]/12 in Rs./KilometerWhere,ALC = Approved Annual LDC Charges in accordance with Chapters 5 & 6;Ckt_Km = Length of aggregate inter-State transmission lines as on last day of the month prior to the month of billing (rounded off to the nearest two decimals);(2)Monthly LDC charges for individual transmission licensee shall be computed on the basis of rates determined above and the length (in Ckt_ Km) of transmission lines owned and operated by the respective transmission licensee(s).(3)The rates of LDC charges for generating companies and sellers shall be computed on annual basis and recovered on monthly basis in accordance with following formula:Monthly LDC Charge rate (for Generation or seller) =(1/3) (ALC/ (Capacity)) / 12 in Rs. / MWWhere,ALC = Approved Annual LDC Charges in accordance with Chapters 5 & 6;Capacity=Aggregate Installed capacity (in MW) of generating stations and contracted capacity (in MW) of the sellers (rounded off to the nearest two decimals) whose scheduling and energy accounting is covered under concerned RLDC as on last day of the month prior to the month of billing;(4)The monthly LDC charges for generating companies or sellers shall be computed on the basis of rates determined above and respective 'capacity' (MW) of the generating station or seller.(5)The rates of LDC charges for distribution licensee and buyers shall be computed on annual basis and recovered monthly after taking into account aggregate contracted capacity in accordance with following formula:Monthly LDC Charge rate (for Distribution Licensee or buyer) =(1/3) (ALC/ (Capacity))/12 in Rs./ MWWhere,ALC = Approved Annual LDC Charges in accordance with Chapters 5 & 6;Capacity = Aggregate long term or medium term contracted capacity by distribution licensees and buyers (rounded off to the nearest two decimal) whose scheduling and accounting is covered under concerned RLDC as on last day of the month prior to the month of billing;(6)Monthly LDC charges from distribution licensees and buyers shall be collected in proportion to the sum of their allocations and contracted capacities, as the case may be, as on the last day of the month prior to billing of the month.(7)All other users having NIL contracted capacity (LTA & MTOA) shall be billed monthly ALC charge on the basis of a minimum capacity for which an entity is eligible for grant of connectivity to Inter-State transmission system as per the CERC Connectivity Regulations 2009.(8)The respective State Load Despatch Centre (SLDC) shall be the nodal agency for collection of monthly LDC charges payable to the concerned Regional Load Despatch Centre (RLDC), from the distribution licensees and other RLDC users in the State. After collecting the monthly LDC charge the concerned SLDC shall deposit the same into the account of the concerned RLDC. The RLDC users in the state shall have to option to make direct payment of monthly RLDC Charges into the account of concerned RLDCs or they may choose to pay the same through the respective SLDCs.Chapter-9 Performance Linked Incentive
