Section 50(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(4)To the extent the generating company or the transmission licensee is not able to hedge the foreign exchange exposure, the extra rupee liability towards interest payment and loan repayment corresponding to the normative foreign currency loan in the relevant year shall be permissible provided it is not attributable to the generating company or the transmission licensee or its suppliers or contractors.
