Section 23 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
23.
(1)The fee and charges for all the other open access customers (intra-State buyers and intra-State sellers) not covered above shall be as per the fee and charges as specified by Central Commission from time to time (i.e. for intra-State entity availing short-term inter-State open access).(2)50% of such charges collected from short-term open access customers shall be retained by the SLDC and deposited in SLDC Development Fund. SLDC shall maintain separate account for the revenue earned from short-term open access customers. The balance 50% shall be adjusted towards the charges payable by intra-State buyers, intra-State sellers and intra-State-entities availing long-term and medium-term services of SLDC.
