Section 41 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
41. Payment Mechanism.
- For payment of bills made through a letter of credit within a period of one month of presentation of bill for supplied power, a rebate of 2% shall be allowed. If the payments are made by a mode other than through a letter of credit but within a period of one month of presentation of bill, a rebate of 1% shall be allowed. In case the payment of bills for supplied power by the beneficiary (ies) is delayed beyond a period of 2 months from the date of billing, a late payment surcharge at the rate of 1.25% per month shall be levied by the Generating Company:Provided further that the rate and payment terms approved by UPERC from time to time for the respective consumer category under 'Rate Schedule for Tariff' shall apply for purchase of electricity by the plant:Provided further that in respect of, transmission charges, wheeling charges, surcharge and additional surcharge, as the case may be, payable by the Plant for purchase of electricity under these Regulations, the payment mechanism provided under the relevant Regulations shall apply.
