Section 9 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
9. SLDC Development Fund.
(1)The CSPSOC shall create and maintain a separate fund called 'SLDC Development Fund'.(2)The charges on account of return on equity, interest on deposit, depreciation and charges on account of other income of the SLDC such as registration fee; application fee, fifty percent of the short-term open access charges recovered by SLDC from intra-State entities availing short-term open access, etc. shall be deposited to the SLDC development fund.(3)The CSPSOC shall be entitled to utilize the money deposited to the SLDC development fund for loan repayment, servicing the capital raised in the form of interest and dividend payment, meeting stipulated equity portion in asset creation and margin money for raising loan from the financial institutions and funding R & D projects of SLDC, after due approval of the Commission.(4)The SLDC development fund shall not be utilized for any other revenue expenditure.(5)Any assets created by the CSPSOC out of the money deposited to the SLDC development fund shall not be considered for computation of return on equity and interest on loan.(6)The Commission shall review the position of SLDC development fund in the month of April/May every year.
