Section 31 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
31. [ Collection and Disbursement of charges. [Inserted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.]
- (i) The transmission charges in respect of the long-term customers shall be payable directly to the respective transmission licensee.(ii)The operating charge and the transmission charges payable by the short-term customers shall be collected and disbursed by the nodal Regional Load Despatch Centre.(iii)In case the transmission system owned by the State Transmission Utility is internalised, the transmission charges under Regulation 16 of these regulations and the operating charge payable under clause (i) of Regulation 17 to be collected by the nodal Regional Load Despatch Centre, shall not include the charges for the transmission system owned by the State Transmission Utility and operating charge payable to the State Load Despatch Centre.(iv)The collection and disbursement of the unscheduled inter-change charges and the reactive energy charges shall be governed in accordance with the procedure and methodology specified by the Commission from time to time. ]
