Section 44(9) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(9)In case the energy charge rate (ECR) for a hydro generating station, computed as per clause (5) of this Regulation exceeds one hundred and twenty paise per kWh, and the actual saleable energy in a year exceeds { DE x ( 100 - AUX ) x ( 100 - FEHS ) /10000 } MWh, the energy charge for the energy in excess of the above shall be billed at one hundred and twenty paise per kWh only.
