Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(1)The tariff for supply of electricity from a thermal generating station shall comprise two parts, namely, capacity charge (for recovery of annual fixed cost consisting of the components as specified in Regulation 21 of these regulations) and energy charge (for recovery of primary and secondary fuel cost and limestone cost where applicable).