Section 8(6) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(6)The financial gains by a generating company or the transmission licensee, as the case may be on account of controllable parameters shall be shared between generating company/transmission licensee and the beneficiaries on monthly basis with annual reconciliation. The financial gains computed as per following formulae in case of generating station on account of operational parameters as shown in Clause 2(a) (i) to (iii) of this Regulation shall be shared in the ratio of 60:40 between generating station and beneficiaries:Net Gain = (ECRN- ECRA) x Scheduled GenerationWhere,ECRN - Normative Energy Charge Rate computed on the basis of norms specified for Station Heat Rate, Auxiliary Consumption and Secondary Fuel Oil Consumption.ECRA - Actual Energy Charge Rate computed on the basis of actual SHR, Auxiliary Consumption and Secondary Fuel Oil Consumption for the month.Provided that in case of financial gains on account of Clause 2 (a)(iv) and Clause 4 of this Regulation shall be shared in accordance with Clause 7 of Regulation 26 of these regulations.
