Section 18 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
18. Tariff.
- The tariff for supply of electricity by a plant at pithead location to a Distribution Licensee shall be as per Schedule I of these Regulations:Provided that the Commission shall approve the transportation cost of fuel for non-pithead locations on case to case basis on a petition filed by the Generating Plant.Note: - a. The tariff for supply of electricity from the plant, having more than one unit commissioned in different years, shall be based on weighted average of the contracted capacities of the units commissioned in different years.b. The tariff for supply of electricity during the period of synchronization and commissioning of the unit shall be equal to the variable cost.
