Section 27 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
27.
Member Service Charge for providing services to their clients in day ahead and term ahead markets in Power Exchange shall not be more than 0.75% of transaction value. This ceiling would be an overall ceiling including the service charges of any subordinate service providers.Provided that Member Service charge to their clients in day ahead and term ahead market in Power Exchange for Electricity Traders who are members of Power Exchange shall be the trading margin only as per CERC (Fixation of trading margin) Regulations 2006 and as amended from time to time.Provided further that the Commission may, by order, review the members service charge criteria from time to time.Provided also that the Commission may, by order, notify the member service charges separately for derivative contracts.Provided also that member service charge shall not include any charges levied by Power Exchange, transmission (open access) charges, other charges payable to National Load Despatch Centre / Regional Load Despatch Centre / State Load despatch Centre, statutory taxes etc.
