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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(6)(a) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(a)In case the energy shortfall occurs within ten years from the date of commercial operation of a generating station, the ECR for the year following the year of energy shortfall shall be computed based on the formula specified in clause (5) with the modification that the DE for the year shall be considered as equal to the actual energy generated during the year of the shortfall, till the energy charge shortfall of the previous year has been made up, after which normal ECR shall be applicable: