The Electricity (Removal Of Difficulty)sixth Order, 2005
Vide S.O. 795(E), dated 8.6.2005, published in the Gazette of India, Ext., Point II, Section 3(ii), dated 8.6.2005.
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Whereas the Electricity Act, 2003 (36 of 2003) (hereinafter referred to as the Act), came into force on the 10th June, 2003; And whereas the sub-section (4) of section 28 of the Act provides that the Regional Load Despatch Centre may levy and collect such fee and charges from the generating companies or licensees engaged in inter-State transmission of electricity as may be specified by the Central Commission; And whereas the sub-section (3) of section 32 of the Act provides that the State Load Despatch Centre may levy and collect such fee and charges from the generating companies and licensees engaged in intra-State transmission of electricity as may be specified by the State Commission; And whereas difficulties have arisen in levying and collecting of fees and charges from the licensees using the inter-State or intra-State transmission system; Now, therefore, the Central Government in exercise of its powers conferred by section 183 of the Act, hereby makes this order in respect of levy and collection of fees and charges for using the transmission systems, not inconsistent with the provisions of the Act, to remove the difficulties, namely: 1. Short title and commencement.-(1) This order may be called The Electricity (Removal Of Difficulty) Sixth Order, 2005. (2) This order shall come into force on the date of publication in the Official Gazette. 2. Levy and collection of fees and charges for using transmission system.-(1) The Regional Load Despatch Centre may levy and collect such fee and charges from the licensees using the inter-State transmission system as may be specified by the Central Commission. (2) The State Load Despatch Centre may levy and collect such fee and charges from the licensees using the intra-State transmission system as may be specified by the State Commission.
