Section 7 in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
7. Billing of SLDC Charges.
(1)The SLDC shall furnish necessary monthly bills at the rate of one twelfth of the annual charges as approved by the Commission, to the Beneficiaries for each billing month within seven days after the last day of the preceding month;Provided that for the purpose of billing and collection of the prescribed charges, a fraction of a M W shall be treated as one full MW.(2)The Beneficiaries shall make payment to the SLDC of the amounts due within one month of the date of receipt of the bill.(3)In case the payment is not made within the due date, a penal interest/late payment surcharge at the rate of 1.25 % per month shall be payable on the unpaid amounts.(4)Disputes arising out of billing of SLDC charges shall be, as far as possible, settled by mutual negotiations. If the disputes are not resolved through mutual negotiations within sixty (60) days of the receipt of the bills, the matter shall be referred to the Commission through a petition by either of the parties. The decision of the Commission shall be final and binding on all the parties.(5)Pending resolution of the dispute, 90% of the bill amount shall be paid under protest within the due date.
