Section 24(5) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(5)The existing renewable energy based power generating company shall be required to register their power generating stations with SLDC on payment of Rs. 2 lakhs, (irrespective of the installed capacity) within two months of coming into force of these regulations. The existing renewable energy based generating company shall have to submit latest certificate of eligibility as a renewable energy power generating plant duly certified by the CREDA.
