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State of Rajasthan - Section

Section 127 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

127. Fuel Surcharge.

(1)The Fuel Surcharge (FS) chargeable by the distribution licensee from its consumers for any quarter, shall be computed as per the following formula:
FS =| CE| Rs./ kWh
Where
C (in Rs. Lakh) = {(Weighted Average Variable Cost of all sourcesof power purchase during previous quarter in Rs/kWh - BaseWeighted Average Variable Cost of all sources of power purchaseas approved under Tariff Order for the year under operation inRs/kWh) x Corresponding Power Purchase from all sources duringprevious quarter in MU}/10.
E (in Lakh Units) = Energy sold (metered plus estimated) duringprevious quarter.
Note. - (i) Quarter referred under this formula shall correspond to financial quarter (s) viz. Q1 (Apr. to Jun) Q.2 (Jul to Sept), Q3 (Oct to Dec) and Q4 (Jan to Mar).
(ii)The variation in power purchase cost due to UI and Hydro based generation and other unapproved purchases shall not be covered under fuel surcharge adjustment.
(iii)For the generation stations/power purchase sources, which have single part tariff, 1/3 of the tariff shall be considered as fixed charge and 2/3 of the tariff shall be considered as energy charge for adjustment under this formula.
(iv)The cost and quantum of power purchase shall be based on bills paid/credits received during the previous quarter irrespective of period to which it pertains and shall include arrears or refunds, if any, for previous period, not considered earlier.
(2)The rate of Fuel Surcharge shall be worked out in Rs./kWh rounded off next second decimal place.
(3)The Fuel Surcharge per unit for any quarter shall not exceed 10% of weighted average power purchase cost approved by the Commission, or such other ceiling as may be stipulated by the Commission from time to time.
(4)The total Fuel Surcharge recoverable, as per the formula specified above, shall be recovered from the actual sales and in case of un-metered consumers, it shall be recoverable based on estimated sales to such consumers, calculated in accordance with such methodology as may be stipulated by the Commission.