Section 18 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
18. Fees and charges of the State Load Despatch Centre.
- 18.1 The State Load Despatch Centre shall prepare a budget of its costs of operation and submit the same to the Commission for approval not later than the 30th day of November of each year with respect to the financial year ending on the 31st day of March of the following year:Provided that for the first financial year after the notification of these Regulations, the State Load Despatch Centre shall submit the budget to the Commission not later than 4 months after such notification18.2The Commission shall, after due scrutiny of the budget submitted to it, approve the budget with such modifications as it may consider appropriate, and also specify the fees and charges to be recovered by the State Load Despatch Centre from generating companies and Transmission Licensees:Provided that the State Load Despatch Centre shall not earn profits from its operations:Provided further that a Transmission Licensee shall be entitled to recover the fees and charges so paid to the State Load Despatch Centre from its Transmission System Users in pro rata proportions to their transmission capacity rights.18.3The State Load Despatch Centre shall issue bills to generating companies and Transmission Licensees not later than the tenth (10) day of each month in respect of fees and charges payable for the previous month.18.4The State Load Despatch Centre shall, alongwith its budget, submit to the Commission the details of any excess or deficit in recovery of its fees and charges in the preceding financial year.18.5The Commission may, after due scrutiny of such excess or deficit in recovery of fees and charges, permit appropriate adjustments in the fees and charges for the subsequent financial year.
