Section 55(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(1)Bills shall be raised for capacity charge and energy charge by the generating company and for transmission charge by the transmission licensee on monthly basis in accordance with these regulations, and payments shall be made by the beneficiaries or the long term customers directly to the generating company or the transmission licensee, as the case may be:Provided that the physical copy of the Bill in Original at the office of the Authorised Person of the beneficiary or long term customer, as the case may be, or the scanned copy of Original Bill through official email ID of the Authorised Signatory of the Generating Company or the Transmission Licensee, as the case may be, shall be recognized as valid mode of presentation of Bill:Provided further that Authorized Signatory or Signatories (official designation only) shall be notified in advance by the Managing Director or Chief Executive Officer of the Company and any change in the list of Authorised Signatory for the purpose, shall be communicated in the same manner.
