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Union of India - Act

Central Electricity Regulatory Commission (Fixation Of Trading Margin) Regulations, 2006

UNION OF INDIA
India

Central Electricity Regulatory Commission (Fixation Of Trading Margin) Regulations, 2006

Rule CENTRAL-ELECTRICITY-REGULATORY-COMMISSION-FIXATION-OF-TRADING-MARGIN-REGULATIONS-2006 of 2006

  • Published on 27 January 2006
  • Commenced on 27 January 2006
  • [This is the version of this document from 27 January 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Electricity Regulatory Commission (Fixation Of Trading Margin) Regulations, 2006Published vide Notification Gazette of India, Extra, Part 3, Section 4, dated 27.1.2006.

1697.

Noti. No. L-7/25(5)/2003-CERC, dated 23rd January, 2006.- Whereas the Central Electricity Regulatory Commission is of the opinion that it is necessary to fix trading margin for inter-State trading of electricity.Now, therefore, in exercise of the powers conferred under Section 178 of the Electricity Act, 2003 (36 of 2003), and all other powers enabling it in this behalf, and after previous publication, the Central Electricity Regulatory Commission hereby makes the following regulations, namely:

1. Short title and commencement.-

(1)These regulations may be called the Central Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2006.
(2)These regulations shall come into force from the date of their publication in the Official Gazette.

2. Trading Margin.-

The licensee shall not charge the trading margin exceeding four (4.0) paise/kWh on the electricity trade including all charges, except the charges for scheduled energy, open access and transmission losses.Explanation.- The charges for the open access include the transmission charge, operating charge and the application fee.