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Union of India - Section

Section 18 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019

18. Annual LDC Charges (ALC).

- The annual LDC charges shall correspond to the expenditure proposed to be incurred by the RLDCs or NLDC and as approved by Commission. The annual LDC charges (ALC) as approved by the Commission shall be recovered on monthly basis. The annual charges shall consist of the following components, namely:
(a)Return on equity;
(b)Interest on loan capital;
(c)Depreciation;
(d)Operation and maintenance (excluding human resource) expenses including:
• Administrative and General Expenses (excluding HRD expenses);• Repair and Maintenance Expenses;
(e)OPEX
(f)Human resource (HR) expenses including Human Resource Development (HRD) expenses;
(g)NLDC and Corporate office expenses
(h)Interest on working capital;
Chapter-6 Computation of Annual LDC Charges (ALC)