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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(d) in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007

(d)The Distribution licensee shall raise the bill of power supply made to CPP and the CPP shall raise the bill for power supplied by it at the end of each month. In case the distribution licensee needs to make payment to the CPP, the same will be done after adjusting for amount payable by CPP for the bills in respect of the energy consumed by the CPP and/ or other charges due to the distribution licensee. The monthly billing shall be subject to interest charges for delay in payment as specified at regulation 34 of RERC (T&C for determination of tariff) Regulation, 2004.