Section 31(5) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(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;
