Section 5 in Gujarat Electricity Regulatory Commission (Levy And Collection of Fees and Charges by SLDC) Regulations, 2005
5. Billing and Collection of SLDC Charges.
- i. The SLDC shall furnish necessary monthly bills at the rate of one twelfth of the annual Charges as approved by the Commission, to the Generating Companies and the Licensee for each billing month with in seven days after the last day of the preceding month.ii. The Generating Companies and the Licensees shall make payment to the SLDC of the amounts due within fifteen (15) days of the date of receipt of the bill.iii. If the payment is not made within the due date, a penal interest at the rate of two percent above the State Bank of India's prime lending rate shall be payable on the unpaid amounts.iv. Generating Companies and Licensees shall arrange payment of the Charges on a priority basis over all other payments except statutory paymentsv. Disputes arising out of billing of Charges shall be, as far as possible, settled by mutual negotiations. If the disputes are not resolved through mutual negotiations within ninety (90) days, the matter shall be referred to the Commission through a petition by either of the parties. The decision of the Commission shall be binding on both the parties.
