Section 4 in The Central Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2010
4. Trading margin. -
The licensee shall not charge trading margin exceeding seven (7.0) paise/kWh in case the sale price is exceeding Rupees Three (3.0)/kWh and four (4.0) paise/kWh where the sale price is less than or equal to Rupees Three (3.0)/kWh. This margin shall include all charges, except the charges for scheduled energy, open access and transmission losses. The trading margin shall be charged on the scheduled quantity of electricity: Provided that trading margin specified under these regulations shall be the cumulative value of the trading margin charged by all the traders involved in the chain of transactions between the generator and the ultimate buyer, that is to say, trading margin in case of multiple trader-to-trader transactions shall not exceed the ceiling trading margin specified under these regulations. Explanation .-The charges for the open access include the transmission charge, operating charge and the application fee.
