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State of Tamilnadu - Section

Section 17 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004

17. [ Operating Charge [Substituted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.]

. - (i) A composite operating charge @ Rs.3,000/- per day or part of the day and @ Rs 1,000/- per day or part of the day shall be payable by a short-term customer for each transaction to the each of the Regional Load Despatch Centre involved and State Load Despatch Centre respectively.Note 1. - The operating charge includes fee for scheduling and system operation, fee for affecting revisions in schedule on bona fide grounds and collection and disbursement charges.Note 2. - The operating charge collected by the Regional Load Despatch Centre in accordance with Clause (i) shall be in addition to the fees and charges specified by the Commission under sub-section (4) of Section 28 of the Act.Explanation. - Operating charge shall be payable by a generating company when it is granted short-term access under these regulations.]