Section 65 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
65. Capital Cost and sale of infirm power.
(1)Capital cost of hydro power generating station, including the complete hydro power generating facility covering all components such as dam, intake, water conductor system, power generating station and generating units of the scheme as apportioned to power generation, shall be determined in accordance with Part III of these Regulations.(2)Any revenue earned by the generating company from sale of infirm power, shall be taken as reduction in capital cost of the generating station and shall not be treated as revenue. The rate for infirm power shall be same as the primary energy rate of the generating station.
