Section 7(2) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(2)Discoms (through Madhya Pradesh Power Management Company Limited) shall pay to the respective Inter State Generating Station Capacity Charges corresponding to Plant Availability and Energy Charges and PLF incentives (if any) for the Scheduled Despatch (on ex-Power Plant basis), as per the relevant notifications and orders of Central Electricity Regulatory Commission. The bills for these charges shall be issued by the respective Inter State Generating Station to each Discom (through Madhya Pradesh Power Management Company Limited) on monthly basis.
