Section 9 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017
9. The commercial treatment of such infirm power from a Generating Station, shall be as specified in the Regulations of the Commission governing multi-year tariff determination:
Provided that the power injected into the grid on account of such testing from a Generating Station for which the tariff has not been determined by the Commission, shall be the average variable cost of long-term power purchase as approved by the Commission in the prevailing Tariff Order in respect of the Distribution Licensee to whom the Generating Station intends to sell the power.
