Section 38 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
38. Late payment surcharge.
(1)In case the payment of bills of transmission charges, wheeling charges or charges for electricity purchased by a person other than a consumer is delayed beyond a period of 1.5 month from the date of billing, a late payment surcharge at the rate of 1.25% per month on daily basis shall be levied by a generating company or a transmission or distribution licensee.(2)For delay in payment of bill by a consumer beyond the period specified by the Commission a late payment surcharge as laid down by the Commission from time to time shall be payable to the transmission or distribution licensee.(3)The amount recovered as late payment surcharge by a generating company or a transmission or distribution licensee shall be considered as income from tariff.
