Section 12(7) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(7)Petition for determination of transfer price or landed price of fuel(a)Any person who owns or allotted captive mine for fuel supply to thermal power plant, may petition to the Commission for determination of fuel transfer price at mine mouth if it is not determinable by the Government or Government approved mechanism or by fuel regulator. The petition shall contain salient features of the project along with approved mining plan and other requisite information e.g. annual mining capacity, mine reserve, period of availability of fuel, washing/ beneficiary plan, financial package, performance parameters, reference price levels, amortization of initial costs, etc.(b)Petition may also be filed for provisional determination of transfer price at mine mouth, before taking up mining. Such provisional determination shall be the guiding factor for determination of final transfer price.
