Section 38 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
38. Landed Fuel Cost of Primary Fuel.
- The landed fuel cost of primary fuel for any month shall consist of base price or input price of fuel corresponding to the grade and quality of fuel and shall be inclusive of statutory charges as applicable, washery charges, transportation cost by rail or road or any other means and loading, unloading and handling charges:Provided that procurement of fuel at a price other than Government notified prices may be considered, if it is based on competitive bidding through transparent process;Provided further that landed fuel cost of primary fuel shall be worked out based on the actual bill paid by the generating company including any adjustment on account of quantity and quality;Provided also that in case of coal-fired or lignite based thermal generating station, the Gross Calorific Value shall be measured by third party sampling and the expenses towards the third party sampling facility shall be reimbursed by the beneficiaries.
