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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(i) in Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

(i)The generating company shall forecast its availability based on the fuel availability, scheduled maintenance and operating norms as specified by the Commission.