Section 4 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
4. Application for determination of fees and charges.
(1)The CSPSOC shall make an application to the Commission in the formats approved by the Commission, for determination of fees and charges for the control period, based on capital expenditure incurred and duly certified by the auditors and projected to be incurred during the control period based on the CAPEX plan, along with the other details required to compute the annual charges.(2)The application shall be accompanied by CAPEX plan of SLDC for the control period indicating inter-alia, the courses of funds availability for investment. The Commission shall carryout prudence check of the CAPEX Plan and approve the same along with the determination of the fees and charges.(3)Before making the application, the applicant shall serve a copy of the application on each intra-State entity availing long-term services of SLDC.(4)The applicant shall upload complete application on its website, before making the application to the Commission and shall keep it in the website till its disposal by the Commission.(5)While making the application, the applicant shall indicate whether copy of the complete application has been served on intra-State entities availing long-term service of SLDC and whether the application has been uploaded on its website, with address of the website whereon the application has been up loaded.(6)The application made shall be supported by affidavit of the person who is authorized by the CSPSOC and acquainted with the facts stated in the application.(7)The applicant shall, within 7 days after making the application, on directives of the Commission publish a notice of the application in at least two daily newspapers, one in English language and one in Hindi language, having circulation where the intra-State entities are situated, in the formats approved by the Commission.
