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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(18) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019

18.2The Working Capital requirement in respect of Biomass power projects with Rankine Cycle technology, Biogas, Biomass Gasifier based power projects, Municipal Solid Waste and Refuse Derived Fuel projects, and Cold plasma projects shall be computed in accordance with the following clause:
(a)Fuel costs of four months for normative Plant Load Factor (PLF);
(b)Operation & Maintenance expense for one month;
(c)Receivables equivalent to 2 (Two) months of fixed and variable charges for sale of electricity calculated on the target PLF;
(d)Maintenance spares @ 15% of annual Operation and Maintenance expenses.