Section 3(2) in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
(2)The agencies which are authorized to collect Congestion charges, Congestion amount, Deviation Settlement charges, Reactive energy charges under the respective regulations and such other charges as may be notified by the Commission from time to time, shall transfer to the credit of the Fund the balance amounts in the charges under sub-clauses (a) to (e) of clause (1) of this regulation on monthly basis or on such periodicity as may be provided in the Detailed Procedure.
