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[Cites 0, Cited by 0] [Section 45B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45B(5) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(5)The licensee will report data for computing the total cost (split for fixed and variable) for each of the generation stations that has supplied power in the respective quarter for which fuel surcharge adjustment is being computed. The total amount eligible for recovery will be computed on an aggregate basis.