Section 20 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
20. Components of Tariff.
(1)The tariff for supply of electricity from a thermal generating station shall comprise two parts, namely, capacity charge (for recovery of annual fixed cost consisting of the components as specified in Regulation 21 of these regulations) and energy charge (for recovery of primary and secondary fuel cost and limestone cost where applicable).(2)The tariff for supply of electricity from a hydro generating station shall comprise capacity charge and energy charge to be derived in the manner specified in Regulation 31 of these regulations, for recovery of annual fixed cost (consisting of the components referred to in regulation 21) through the two charges.(3)The tariff for transmission of electricity on inter-State transmission system shall comprise transmission charge for recovery of annual fixed cost consisting of the components specified in Regulation 21 of these regulations.
