Section 47 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
47. Capital cost and sale of Infirm Power.
(1)The capital cost of a generating company shall be worked out in accordance with the provisions of Regulation 18.(2)The tariff for sale of infirm power from the thermal generating station to the distribution licensee shall be equivalent to the actual fuel cost, including the lime stone cost, as the case may be, incurred during that period.(3)Any revenue other than the recovery of fuel cost earned by the generating company from sale of infirm power shall be taken as reduction in capital cost and shall not be treated as revenue.
