Section 4(1) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
(1)Expenses incurred by the SLDC in the discharge of its functions as specified in Section 32 of the Act shall be recovered from all users viz., the Generating Companies and Licensees engaged in intra-state transmission, distribution and trading of electricity through annual fee and monthly operation charges leviable on the electricity transmitted, in MWs (megawatts), subject to the charges for a minimum of one MW.
