Section 24(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(2)The application for registration for power generating station (including captive generating plant) shall be accompanied by fees of Rs. 10 lakhs for installed capacity of 50 MW and above or Rs. 5 lakhs for installed capacity below 50 MW :Provided that renewable energy based power generating company shall be required to register their power generating stations with SLDC on payment of Rs. 2 lakhs, (irrespective of the installed capacity). The renewable energy based power generating company shall have to submit a certificate of eligibility as a renewable energy generating plant duly certified by the State Nodal Agency i.e. Chhattisgarh Renewable Energy Development Agency (CREDA).
