Section 10(1) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(1)The Buyer shall pay to the respective generating companies, capacity charges corresponding to plant availability and energy charges for the scheduled dispatch. The bills of these charges shall be issued by the respective generating companies to each user on monthly basis based on the State Energy Accounts (SEA) issued by SLDC.
