Section 45B(6) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(6)Fuel cost data has to conform to the fuel costs to the allowed level and no other charges other than the transportation cost can be included in the fuel cost. Every statement has to be confirmed by the licensee to that effect. The costs arrived at will be compared to the fuel cost indexation which will be developed by the Commission in the future.
