Section 28 in Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
28. Fees and charges for the Regional Load Despatch Centre and the State Load Despatch Centre.
(1)The fees and charges for the Regional Load Despatch Centre including charges for the Unified Load Despatch and Communication Scheme shall be payable by the long-term customer and medium-term customer as may be specified by the Commission.(2)The fees and charges for the State Load Despatch Centre shall be payable as applicable.
