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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019

(3)The rates of LDC charges for generating companies and sellers shall be computed on annual basis and recovered on monthly basis in accordance with following formula:Monthly LDC Charge rate (for Generation or seller) =(1/3) (ALC/ (Capacity)) / 12 in Rs. / MWWhere,ALC = Approved Annual LDC Charges in accordance with Chapters 5 & 6;Capacity=Aggregate Installed capacity (in MW) of generating stations and contracted capacity (in MW) of the sellers (rounded off to the nearest two decimals) whose scheduling and energy accounting is covered under concerned RLDC as on last day of the month prior to the month of billing;