Section 45(2) in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009

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Union of India - Subsection

Section 45(2) in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009

(2)Variable Charge for the nth year shall be determined asunder :i.e. VCn - VC1x(Pn/P1)or VCn = VC1x(1.05)(n-1)(optional)where,VC1 represents the Variable Charge based on Biomass Price P for FY 2009-10 as specified under regulation 44 and shall bedetermined as under:

VC1=	Station Heat Rate(SHR)	x	1	x	P1
Gross Calorific Value (GCV)	(1-Aux Consum.Factor)	1000

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Union of India - Subsection

Section 45(2) in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009