Section 5 in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
5. Billing and Collection of SLDC Charges.
(1)The SLDC charges (Annual fee and operating charges) shall be payable by Generating Companies (including captive generating plants), Distribution Licensee, Trading Licensees and Open Access customers under the intra-state transmission network under any agreement or arrangement with the Transmission Licensee in proportion to the capacity contracted.Annual SLDC Fee: Annual SLDC fee shall be paid by all users other than short-term open access customers in advance in two equal instalments as specified by the Commission. Short - term Open Access customers shall pay in advance in one installment.Operating charges: The operating charges as determined by the Commission shall be paid monthly.(2)For the purpose of billing and collection of the above mentioned fee and charges, a fraction of a MW shall be treated as one MW, further the operating charges shall be leviable for a minimum period of one month, a fraction of a month being rounded off to a full month.(3)The SLDC shall prepare and furnish necessary bills for monthly operating charges as approved by the Commission, to the Generating Companies and the Licensees for each billing month with in seven days after the last day of the preceding month.(4)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.(5)Generating Companies and Licensees shall arrange payment of the Charges on a priority basis over all other payments except statutory payments.(6)Disputes arising out of billing of SLDC 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.(7)For payment of bills of SLDC charges through a letter of credit on presentation, a rebate of 2% shall be allowed. If the payments are made by a mode other than through a letter of credit but within a period of a week of presentation of bills to the SLDC, a rebate of 1% shall be allowed.(8)In case the payment of bills of SLDC charges is delayed beyond a period of 15 days, from the date of billing a late payment surcharge at the rate of 1.25% per month shall be levied.(9)An amount equivalent to two months' operating charges shall have to be deposited in advance by every user as security against default in payment of operating charges.
