Section 23(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(2)50% of such charges collected from short-term open access customers shall be retained by the SLDC and deposited in SLDC Development Fund. SLDC shall maintain separate account for the revenue earned from short-term open access customers. The balance 50% shall be adjusted towards the charges payable by intra-State buyers, intra-State sellers and intra-State-entities availing long-term and medium-term services of SLDC.
