Section 33 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
33. Computation and Payment of Transmission Charge for Inter-State Transmission System.
(1)The fixed cost of the transmission system or communication system forming part of transmission system shall be computed on annual basis, in accordance with norms contained in these regulations, aggregated as appropriate, and recovered on monthly basis as transmission charge from the users, who shall share these charges in the manner specified in Regulation 43.(2)The Transmission charge (inclusive of incentive) payable for a calendar month for transmission system or part shall be-For AC system:(a)For TAFM ≤ 98%AFC x (NDM/NDY) x (TAFM/98%)(b)For TAFM: 98%< TAFM < 98.5%AFC x (NDM/NDY) x (1)(c)For TAFM: 98.5%< TAFM ≤ 99.75%AFC x (NDM/NDY) x (TAFM/98.5%)(d)For TAFM ≥ 99.75%AFC x (NDM/NDY) x (99.75%/98.5%)For HVDC bi-pole links and HVDC back-to-back Stations:(a)For TAFM ≤ 95%AFC x (NDM/NDY) x (TAFM/95%)(b)For TAFM: 95%< TAFM < 96%AFC x (NDM/NDY) x (1)(c)For TAFM: 96%≤ TAFM ≤ 99.75%AFC x (NDM/NDY) x (TAFM/96%)(d)For TAFM ≥ 99.75%AFC x (NDM/NDY) x (99.75%/96%)Where,AFC = Annual Fixed Cost specified for the year in RupeesNATAF = Normative annual Transmission availability factor, in per centNDM = Number of days in the monthNDY = Number of days in the yearTAFM = Transmission System availability factor for the month, in percent computed in accordance with Appendix III.(3)The transmission charges shall be calculated separately for part of the transmission system having different NATAF, and aggregated thereafter, according to their sharing by the long term transmission customers/DICs.
