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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006

(1)The SLDC charges (Annual fee and operating charges) shall be payable by Generating Companies (including captive generating plants), Distribution Licensee, Trading Licensees and Open Access customers under the intra-state transmission network under any agreement or arrangement with the Transmission Licensee in proportion to the capacity contracted.Annual SLDC Fee: Annual SLDC fee shall be paid by all users other than short-term open access customers in advance in two equal instalments as specified by the Commission. Short - term Open Access customers shall pay in advance in one installment.Operating charges: The operating charges as determined by the Commission shall be paid monthly.