Section 37 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
37. Rebate.
(1)A rebate of 1.5% shall be allowed by the RLDCs or NLDC on gross bill amount settled through RTGS, NEFT, Letter of Credit or cheque up to fifth day (i.e. T+5 day) from the date of issuance of the bills, where T is the date of issuance of the bill.(2)The rebate of 1% shall be allowed when payment is made from T+6 to T+30 days from issuance of the bill.(3)No rebate shall be allowed for payment made from T+31 days till T+45 days from the date of issuance of the bill.
