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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(33) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

33.2Hydro power generating stations
33.2.1Normative capacity index for recovery of annual fixed charges
(a)During first year after commissioning of the generating station
(i) Purely Run-of-river power stations - 85%
(ii) Storage type and Run-of-river power stations with pondage - 80%
(b)After first year after commissioning of the generating station
(i) Purely Run-of-river power stations - 90%
(ii) Storage type and Run-of-river power stations with pondage - 85%
Note : There shall be pro rata recovery of annual fixed charges in case the generating station achieves capacity index below the prescribed normative levels. At Zero capacity index, no fixed charges shall be payable to the generating station.
33.2.2Auxiliary Energy Consumption
(a)Surface hydro electric power generating stations with rotating exciters mounted on the generator shaft - 0.2% of energy generated
(b)Surface hydro electric power generating stations with static excitation system - 0.5% of energy generated
(c)Underground hydro electric power generating stations with rotating exciters mounted on the generator shaft - 0.4% of energy generated
(d)Underground hydro electric power generating stations with static excitation system - 0.7% of energy generated