Section 21(1) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(1)The System operation charges shall be collected as per the norms given below : -(i)Intra-State transmission licensee(s) (other then STU) : 10% of system operation charges;(ii)Intra-State sellers (excluding renewable energy based power generating plant): 45% of system operation charges;(iii)Intra-State buyers (excluding bulk consumers and captive users): 45% of system operation charges :Provided that if Intra-State transmission licensee(s) (other then STU) is not availing the services of SLDC, the system operation charges shall be collected from the intra-State buyers and intra-State sellers as per the norms given below : -(i)Intra-State sellers (excluding renewable energy based power generating plant): 50% of system operation charges;(ii)Intra-State buyers (excluding bulk consumers and captive users) : 50% of system operation Charges.
