Section 41 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
41. Deemed generation.
- 41.1 In case of reduced generation by a hydro power generating station on account of reasons beyond the control of the generating station or on account of nonavailability of Transmission Licensee's transmission lines or on receipt of backing down instructions from the State Load Despatch Centre resulting in spillage of water, the energy charges on account of such spillage shall be payable to the Generating Company.41.2Energy charges on the above account shall not be allowable if the energy generated during the year is equal to or more than the design energy.
