Section 13(8) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(8)In case of dispute, any of the parties may make an application in accordance with the Chhattisgarh State Electricity Regulatory Commission (Conduct of Business) Regulations, 2009, as amended from time to time, including statutory re-enactment thereof for settlement of the dispute:Provided that the intra-State entity shall not withhold any payment on account of the interest claimed by the intra-State buyers and intra-State sellers and the CSPSOC during the pendency of any dispute arising out of refinancing of loan.
