Section 40 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
40. Demonstration of Declared Capacity.
- 40.1 The Generating Company may be required to demonstrate the declared capacity of its generating station as and when required by the State Load Despatch Centre. In the event the Generating Company fails to demonstrate the declared capacity, the fixed charges due to the Generating Company shall be reduced as a measure of penalty.40.2The quantum of penalty for the first mis-declaration for any duration/block in a day shall be the charges corresponding to two days fixed charges. For the second mis-declaration the penalty shall be equivalent to fixed charges for four days and for subsequent mis-declarations, the penalty shall be multiplied in the same geometrical progression as per the Order of the Commission.40.3Where the declared capacity of the generating station is on the lower side and actual generation is more than the declared capacity, then any charges for unscheduled interchange due to the Generating Company on account of such extra generation shall be reduced to zero and the amount shall be credited to the account of the Distribution Licensee in proportion to the share of the Distribution Licensee in the installed capacity of such generating station.40.4The operating log books of the generating station shall be available for review by the Commission.
