Section 10(1) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(1)The RLDCs and NLDC shall make application in the formats annexed as Appendix-I to these Regulations within 180 days from the date of notification of these Regulations, for determination of fees and charges for the control period, based on the capital expenditure incurred and duly certified by the auditor as on 1.4.2019 and projected to be incurred during the control period based on CAPEX, OPEX, REPEX and other expenditures viz. Human Resource expense, Operation & Maintenance, Interest on working capital etc.
