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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(a) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(a)For Coal-based/lignite-fired thermal generating stations:
(i)Cost of coal or lignite and limestone towards stock, if applicable, for 10 days for pit-head generating stations and 20 days for non-pit-head generating stations for generation corresponding to the normative annual plant availability factor or the maximum coal/lignite stock storage capacity whichever is lower;
(ii)Advance payment for 30 days towards cost of coal or lignite and limestone for generation corresponding to the normative annual plant availability factor;
(iii)Cost of secondary fuel oil for two months for generation corresponding to the normative annual plant availability factor, and in case of use of more than one secondary fuel oil, cost of fuel oil stock for the main secondary fuel oil;
(iv)Maintenance spares @ 20% of operation and maintenance expenses including water charges and security expenses;
(v)Receivables equivalent to 45 days of capacity charge and energy charge for sale of electricity calculated on the normative annual plant availability factor; and
(vi)Operation and maintenance expenses, including water charges and security expenses, for one month.