Section 48 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
48. Deviation from norms.
(1)Tariff for sale of electricity by the generating company or for transmission charges of the transmission licensee, as the case may be, may also be determined in deviation of the norms specified in these regulations subject to the conditions that :(a)The levelised tariff over the useful life of the project on the basis of the norms in deviation does not exceed the levelised tariff calculated on the basis of the norms specified in these regulations and upon submission of complete workings with assumptions to be provided by the generator or the transmission licensee at the time of filing of the application; and(b)Any deviation shall come into effect only after approval by the Commission, for which an application shall be made by the generating company or the transmission licensee, as the case may be.Explanation. - For the purpose of calculating the levelised tariff referred to in sub-clause(a) of clause (1), the discounting factor shall be as notified by the Commission from time to time.(2)The tariff of the existing generating stations of Neyveli Lignite Corporation Ltd, namely, TPS-I and TPS-II (Stage I & II) and TPS-I (Expansion) and Badarpur TPS of NTPC Ltd., whose tariff for the tariff periods 2004-09 and 2009-14 has been determined by following the Net Fixed Assets approach, shall continue to be determined by adopting Net Fixed Assets approach.
