Section 28 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
28. Contingency Reserve.
(1)The RLDCs and NLDC shall maintain a separate account namely Contingency Reserve for depositing other income like short term open access charges, REC charges, PAT Charges and any other income (if any) etc.(2)The RLDCs and NLDC shall use such income to meet the short fall, if any, in the annual charges allowed by the Commission or to meet the contingency expenses which were not foreseen at the time of making the application for fees and charges and are considered necessary for the efficient power system operation.(3)The balance amount shall be deposited into the LDCD Fund after meeting the statutory tax requirements.(4)There may be some requirements for which funds available under the contingency expenses are not enough to meet the unforeseen requirements. Such shortfall may be met from the LDCD Fund.Chapter-8 Computation and Recovery of fees and Charges
