Section 30(5) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(5)The energy charge shall cover the primary and secondary fuel cost and limestone consumption cost (where applicable), and shall be payable by every beneficiary for the total energy scheduled to be supplied to such beneficiary during the calendar month on ex-power plant basis, at the energy charge rate of the month (with fuel and limestone price adjustment). Total Energy charge payable to the generating company for a month shall be:(Energy charge rate in Rs./kWh) x {Scheduled energy (ex-bus) for the month in kWh.}
