Section 24 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
24. Registration fees.
(1)All intra-State users (excluding bulk consumer and captive users) intending to get connected to the intra-State transmission system or distribution system shall register themselves with the SLDC by filing application in the format specified as Appendix II to these Regulations.(2)The application for registration for power generating station (including captive generating plant) shall be accompanied by fees of Rs. 10 lakhs for installed capacity of 50 MW and above or Rs. 5 lakhs for installed capacity below 50 MW :Provided that renewable energy based power generating company shall be required to register their power generating stations with SLDC on payment of Rs. 2 lakhs, (irrespective of the installed capacity). The renewable energy based power generating company shall have to submit a certificate of eligibility as a renewable energy generating plant duly certified by the State Nodal Agency i.e. Chhattisgarh Renewable Energy Development Agency (CREDA).(3)The registration fees for licensee (s) and intra-State entities availing services of SLDC shall be Rs. 10 lakhs. Existing licensee(s) and intra-State entities shall pay the registration fees within two months of coming into force of these regulations.(4)The existing generating station (including captive generation plant) connected to the intra-State transmission system or distribution system shall register themselves with the SLDC by filing an application along with the fees of Rs. 10 lakhs for installed capacity of 50 MW and above or Rs. 5 lakhs for installed capacity below 50 MW within two months of coming into force of these regulations.(5)The existing renewable energy based power generating company shall be required to register their power generating stations with SLDC on payment of Rs. 2 lakhs, (irrespective of the installed capacity) within two months of coming into force of these regulations. The existing renewable energy based generating company shall have to submit latest certificate of eligibility as a renewable energy power generating plant duly certified by the CREDA.(6)In case of default in payment of registration fees by the existing intra-State users or an intra-State entity or power generating plant (including captive generating plant) the SLDC may approach the Commission.(7)The SLDC, after scrutinizing application and after being satisfied with correctness of the information furnished in the application shall register the applicant in its register duly intimating the applicant about its acceptance.(8)The registration fees once paid will not be refunded. In case the generating company increases its capacity from less than 50 MW to 50 MW & above, difference Rs. 5 lakh shall be payable.(9)SLDC shall maintain a list of registered intra-State users on its website. The SLDC shall file consolidated information about the Generating Companies and Licensees connected to the intra-State transmission network and distribution network and being monitored/serviced by it, to the Commission every year by end of April every year.(10)The SLDC shall intimate the applicant the valid reasons regarding refusal of registration/renewal of registration in case of increase/decrease in contracted/ installed capacity, within 30 days of submission of the application.Note. - All intra-State users (except the bulk consumers and captive users) shall be required to register at SLDC. These shall be generating stations, captive generating plants, licensees directly connected to State grid and other intra-State entities.
