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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4)(b) in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

(b)The Commission will not ordinarily consider the additional power purchases beyond the approved level of power purchase. However, if the variation in the actual purchase vis-a-vis the quantum of power as ordered by the Commission is on account of events beyond the reasonable control of the Licensee, as established to the satisfaction of the Commission, the resultant effect will be taken in to account in subsequent accounting years. To meet this additional requirement of power, the licensee shall follow the least cost combination of power procurement.