Section 42(7) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(7)The provisions under Clauses (1) to (6) of this Regulation shall come into force with effect from 1.4.2020. Till that date, the capacity charge for a thermal generating station determined under these regulations shall be recovered in accordance with the provisions contained in Clauses (1) to (4) of Regulation 30 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, subject to the condition that the NAPAF and NAPLF shall be taken as specified under these regulations.
