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State of Rajasthan - Section

Section 54 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

54. Energy charges.

- The energy (variable) charges shall cover landed fuel costs and shall be computed as follows:
(1)Generating stations covered under ABT Energy (variable) Charges shall cover fuel costs and shall be worked out on the basis of ex-bus energy scheduled to be sent out from the generating station as per the following formula: Energy Charges (Rs) = Rate of Energy Charges in Rs/kWh X Scheduled Energy (ex-bus) for the month in kWh corresponding to scheduled generation.
(2)Generating stations other than those covered under ABT Energy (variable) charges shall cover fuel costs and shall be worked out on the basis of ex-bus energy delivered from the generating station as per the following formula: Energy Charges (Rs) = Rate of Energy Charges in Rs/ kWh X Energy delivered (ex-bus) for the month in kWh
(3)Rate of Energy Charges (REC) shall be the sum of the cost of normative quantities of primary and secondary fuel for delivering ex-bus one kWh of electricity in Rs/kWh and shall be computed as under:
REC =| 100{Ppx (Qp)n+ Psx (Qs)n}(100-(AUXn) )| (Rs./kWh)
Where, Pp = Price of primary fuel namely coal or lignite orgas or liquid fuel and lime stone, if applicable, in Rs/kg orRs/cum or Rs./litre, as the case may be.
  (Qp)n   Quantity of primary fuel required for generationof one kWh of electricity at generator terminals in kg or litreor cum, as the case may be, and shall be computed on the basis ofnormative GrossStation Heat Rate (less heat contributed bysecondary fuel oil for coal/lignite based generating stations)and gross calorific value of coal/lignite or gas or liquid fuelas fired.
  Ps = Price of Secondary fuel oil in Rs./ml,
  (Qs)n = Normative Quantity of Secondary fuel oil inml/kWh as per Regulation 46 (5), as the case may be, and
       
  AUXn = Normative Auxiliary Energy Consumption as % ofgross generation as per Regulation 46 (6), as the case may be.
Energy charges, for the purpose of billing/Fuel Surcharge be worked out station wise based on weighted average rate based on actual generation from the Units of each Station
(4)Adjustment of rate of energy charge (REC) on account of variation in price or heat value of fuelsInitially, Gross Calorific Value of coal/lignite or gas or liquid fuel shall be taken as per actuals of the preceding three months. Any variation shall be adjusted on month to month basis on the basis of average Gross Calorific Value of coal/lignite or gas or liquid fuel in stock, received and burnt and weighted average landed cost incurred by the generating company for procurement of coal/lignite, oil, or gas or liquid fuel, as the case may be for a power station. In its bills, the generating company shall indicate rate of energy charges at base price of primary and secondary fuel specified by the commission and the Fuel Surcharge to it separately. The generating company should submit the computation to the Commission on quarterly basis for post-facto approval of Fuel Surcharge adjustment.
(5)Landed Cost of fuelThe landed cost of fuel shall include price of fuel corresponding to the grade/quality/calorific value of fuel inclusive of royalty, taxes and duties as applicable, transportation cost by rail/road/gas pipe line or any other means, and, for the purpose of computation of energy charges, shall be arrived at after considering normative transit and handling losses as percentage of the quantity of fuel dispatched by the fuel supply company during the month as specified in Regulation 46 (7).