Section 3 in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
3. Application for Registration with SLDC.
(1)Each of the existing Generating Stations, Transmission Licensees and Beneficiaries, which come under the purview of SLDC, shall register themselves with the SLDC, within a month of coming into force of these Regulations, by filing an application, as per Annexure 15, to the SLDC along with the fee of Rs 10,000 (Rupees Ten Thousand only) or such fees as may be decided by the Commission from time to time.(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.(3)After being satisfied with the completeness and correctness of the information furnished in the application, the SLDC, shall register the application in its records and duly intimate the applicant regarding such registration.(4)The SLDC shall maintain consolidated information about the Utilities/Licensees/Beneficiaries connected to the Intra-State transmission system and being monitored/serviced by it, on a separate web-page on their web-site.
