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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(6) in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2005

(6)When the hydro generation in a particular year is less than 25% PLF, the amount equivalent to cost of power for the shortfall in generation calculated at the weighted average per unit power purchase cost in that year shall be transferred from "Hydro Balancing Fund" to the revenue account of the licensee. If the fund is insufficient, it will be adjusted only to the extent of fund availability.