Section 24(10) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(10)The SLDC shall intimate the applicant the valid reasons regarding refusal of registration/renewal of registration in case of increase/decrease in contracted/ installed capacity, within 30 days of submission of the application.Note. - All intra-State users (except the bulk consumers and captive users) shall be required to register at SLDC. These shall be generating stations, captive generating plants, licensees directly connected to State grid and other intra-State entities.
