Section 5 in Chhattisgarh State Electricity Regulatory Commission (Compliance Audit) Regulations, 2011
5. Expenses.
- (i) All expenses of and incidental to, any audit made under these regulations shall be paid by the Commission and thereafter such expenses shall be defrayed by the regulated entity in favour of the Commission.(ii)The regulated entity shall be permitted to claim the said expenses as follows -(a)Distribution licensees or transmission licensees may claim the said expenses as pass through in annual revenue requirement.(b)Generation companies may claim the said expenses while filing application for determination of tariff.(c)Electricity Traders may claim the said expenses as increase in trading margin with the approval of Commission.(d)State Load Despatch Centre may claim the said expenses as pass through in its annual budget approval.
