Section 27 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
27. Tariff determination.
- 27.1 Tariff in respect of a generating station under these Regulations shall be determined stage-wise, unit-wise or for the whole generating station. The terms and conditions for determination of tariff for generating stations specified in this Part shall apply in like manner to stages or units, as the case may be, as to generating stations.27.2Where the tariff is being determined for stage or unit of a generating station, the Generating Company shall adopt a reasonable basis for allocation of capital cost relating to common facilities and allocation of joint and common costs across all stages or units, as the case may be:Provided that the Generating Company shall maintain an Allocation Statement providing the basis for allocation of such costs and submit such statement to the Commission along with the application for determination of tariff under Part B of these Regulations.27.3In relation to multi-purpose hydroelectric projects, with irrigation, flood control and power components, the capital cost chargeable to the power component of the project only shall be considered for determination of tariff.
