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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3) in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007

(3)"Firm power supply" (FP) means a contracted capacity to be supplied for the contracted time of the day basis or on whole day basis (round the clock), which a CPP on the basis of its declared availability is obliged to deliver to the Licensee on 'take or pay basis' within variation range of +/- 20% of the contracted capacity, for a period of not less than one year, however the load factor of power supply for the settlement period, determined on contracted capacity, shall not be less than 70%. For the purpose of this:-
Load Factor % =| energy supplied during the month in kWh x 100(Capacity contracted during the month in kW)X(agreed hours of supplyduring the day) X (No. of Days in the Month)