Section 25 in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
25. Interest on Working Capital.
(1)The working capital shall cover:(i)Operation and maintenance expenses (excluding human resource expenses) for one month;(ii)Human resource expenses including Human Resource Development Expenses for one month;(iii)NLDC charges and Corporate Office for one month ;and(iv)Receivables equivalent to 45 days of annual charges as approved by the Commission.(2)Rate of interest on working capital shall be on normative basis and shall be considered as the bank rate as on 1.4.2019 as per tariff Regulations.(3)Interest on working capital shall be payable on normative basis not withstanding that the Power System Operation Corporation Limited has not taken any loan for working capital from any outside agency.
