Section 14(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(3)The capacity charge and energy charge of a generating station shall be determined in accordance with the provisions of Chapter 11 of these regulations. The input price of coal or lignite from the integrated mine as determined in accordance with the provisions of Chapter 9 of these regulations shall form part of energy charge of the generating station.
