Section 6 in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
6. Basis for collection of SLDC charges.
(1)The annual SLDC charges as determined by the Commission shall be allocated between the Beneficiaries using the intra-State transmission system as may be decided by the Commission from time to time;Provided that the charges shall be apportioned on the basis of contracted transmission capacity.(2)The Short-term open access customers using the intra-State transmission system shall pay such scheduling charges to the SLDC as may be specified by the Commission.
