Section 7(3) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(3)Dis-corns (through Madhya Pradesh Power Management Company Limited) shall pay to the respective State Area Generating Station/Independent Power Producers Capacity Charges corresponding to Plant Availability and Energy Charges for the Scheduled Despatch (on ex-Power Plant basis), as per the relevant notifications and orders of Madhya Pradesh Electricity Regulatory Commission. The bills for these charges shall be issued by the respective State Sector Generating Station to each Discom (through Madhya Pradesh Power Management Company Limited) on monthly basis.State DSM Account (SDSMA)
