Section 2(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(2)These Regulations will not apply to stand-alone generators, franchisees, bulk consumers, captive users. This regulation shall also not applicable to such generators and generating stations and licensees whose scheduling, metering and energy accounting is not co-ordinated by SLDC, etc.
