Section 35 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
35.
(1)Recovery of capacity charge, energy charge, transmission charge and incentive by the generating company and the transmission licensee shall be based on the achievement of the operational norms specified in the regulations 36 to 39.(2)The Commission may on its own revise the norms of Station Heat Rate specified in Regulation 36 in respect of any of the generating stations for which relaxed norms have been specified.Norms of operation for thermal generating station
