Section 3(2) in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
(2)The new Generating Stations as well as the Transmission Licensees and Beneficiaries coming under the purview of SLDC, shall submit an application, as per Annexure 15, to the SLDC, at least one month before the proposed date of connection to the Intra-State transmission system, along with the above-mentioned Fee.
