Section 5(1) in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
(1)A CPP, irrespective of any saleable capacity, having installed capacity of 60 MW and above, will have option to either get the tariff determined for firm supply on case to case basis as a generating company by filing petition or may opt for normative fixed charges (levelised) and normative variable charges as determined by the Commission under these regulation. Fixed charges shall be the levelised fixed charges on per kWh basis and variable charges per kWh for supply during different time of the day shall be admissible as under:-(a)during off peak hours: full variable charges and no fixed charges,(b)during normal supply hours: full variable charges plus 90% of fixed charges and(c)during peak hours for supply: full variable charges plus 90% of fixed charges and incentive @ 50 paisa per KWh.
