Section 31(7) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(7)In case the energy charge rate (ECR) for a hydro generating station, computed as per clause (5) of this regulation exceeds ninety paise per kWh, and the actual saleable energy in a year exceeds {DE x (100 - AUX) x (100 - FEHS) / 10000} MWh, the Energy charge for the energy in excess of the above shall be billed at ninety paise per kWh only:Provided that in a year following a year in which total energy generated was less than the design energy for reasons beyond the control of the generating company, the energy charge rate shall be reduced to ninety paise per kWh after the energy charge shortfall of the previous year has been made up.
