Section 7 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
7. Users specifications.
(1)A generating station or unit whose scheduling, metering and energy accounting is carried out separately for each stage or unit, such generating station or stage or unit shall be considered as a user for the purpose of sharing of Annual LDC Charges (ALC) in accordance with Regulation 31 of these Regulations and for payment of registration fees in accordance with Regulation 29 of these Regulations;(2)In case of inter-State transmission licensees, each region where the licensee has the operation shall be considered as a user for the purpose of these Regulations;(3)Where the inter-State transmission system is having cross-border international connections, the agency designated by Government of India for coordinating the scheduling, metering and energy accounting for the transaction carried out for import and export of power through the said transmission system shall be considered as a user for the purpose of these Regulations;(4)Where any cross border generating station is connected to the inter-State transmission system of the Indian Grid and is injecting power through medium and/or long term PPA, the agency designated by Government of India for coordinating the scheduling, metering and energy accounting for the transaction carried out for import or export of power through the said transmission system shall be considered as a user for the purpose of these Regulations;(5)Sardar Sarovar Project (SSP), DVC and Bhakra Beas Management Board (BBMB), whose scheduling, metering and energy accounting is carried out by the concerned RLDCs, shall be considered as users of the respective Regional Load Despatch Centres for the purpose of this Regulation;(6)Distribution licensee selling power through LTA or MTOA and using transmission system shall be considered as a user under the category "Seller" for the purpose of these Regulations;(7)Any other entity which may use services of the RLDCs and NLDC from time to time;
