Section 22 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
22. Energy Charges.
- Energy charges shall be derived on the basis of the landed fuel cost (LFC) of a generating station (excluding hydro) and shall consist of the following cost:(a)Landed Fuel Cost of primary fuel; and(b)Cost of secondary fuel oil consumption:Provided that any refund of taxes and duties along with any amount received on account of penalties from fuel supplier shall have to be adjusted in fuel cost.
