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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(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.