Section 8(8) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
8.1Thermal Generating stations covered under ABT - (i) The energy charge shall cover the primary fuel cost and limestone consumption cost (where applicable), and shall be payable by every beneficiary for the total energy scheduled to be supplied to such beneficiary during the calendar month on ex-power plant basis, at the energy charge rate of the month (with fuel and limestone price adjustment). Total Energy charge payable to the generating company for a month shall be :(Energy charge rate in Rs./kWh) x {Scheduled energy (ex-bus) for the month in kWh.}(ii)Energy Charge Rate (ECR) in Rupees per kWh on ex-power plant basis shall be determined to three decimal places in accordance with the following formula :(a)For coal based and lignite fired stationsECR = {(GHR - SFC x CVSF) x LPPF/CVPF + LC x LPL + SFC x LPSF} x 100 / (100 - AUX)(b)For gas and liquid fuel based stationsECR = GHR x LPPF x 100 / {CVPF x (100 - AUX)}Where,AUX = Normative auxiliary energy consumption in percentageCVPF = Average permissible useful heat value of primary fuel as fired, in kCal per kg, per litre or per standard cubic metre, as applicableCVSF = Calorific value of secondary fuel, in kCal per ml.ECR = Energy charge rate, in Rupees per kWh sent out.GHR = Gross station heat rate, in kCal per kWh.LC = Normative limestone consumption in kg per kWh.LPL = Weighted average landed price of limestone in Rupees per kg. or per litre or per standard cubic meter, as applicable, during the period concerned.LPPF = Weighted average landed price of primary fuel, in Rupees per kg., per litre or perstandard cubic metre, as applicable, during the period concern.SFC = Normative Specific secondary fuel oil consumption, in ml per kWh.LPSF = Weighted average landed price of secondary fuel for the concern period.(iii)The landed cost of fuel for the month shall include price of fuel corresponding to the grade and quality of fuel inclusive of royalty, taxes and duties as applicable. transportation cost by rail/ road or any other means, and, for the purpose of computation of energy charge, and in case of coal/ lignite shall be arrived at after considering normative transit and handling losses as percentage of the quantity of coal or lignite dispatched by the coal or lignite supply company during the month as per applicable norms according to Schedule-9A and Schedule-9D.(iv)The landed price of limestone shall be taken based on procurement price of limestone for the generating station, inclusive of royalty, taxes and duties as applicable and transportation cost for the month.
