Section 48 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
48. Recovery of Tariff and Incentive.
(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 Regulation 49 to Regulation 52 of these regulations.(2)The Commission may on its own revise the norms of Station Heat Rate specified in Regulation 49 (C) of these regulations in respect of any of the generating stations for which relaxed norms have been specified.Norms of operation for thermal generating station
