Section 30(b) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(b)The LDC Charges for the inter-State Generating station and sellers shall be determined on the basis of (1/3) of annual LDC charges and shall be worked out on the basis of installed capacity in case of the generating station and long term and / or medium term contracted capacity in case of sellers;
