[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 43 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
43. Calorific Value
.-The Calorific Value of the biomass fuel used for the purpose of determination of tariff shall be as follows:| State | Calorific Value(kCal/kg) |
| Andhra Pradesh | 3275 |
| Haryana | 3458 |
| Maharashtra | 3611 |
| Madhya Pradesh | 3612 |
| Punjab | 3368 |
| Rajasthan | 3689 |
| Tamil Nadu | 3300 |
| Uttar Pradesh | 3371 |
| Other States | 3467 |