Section 17 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
17. Special Provisions for Tariff for Thermal Generating Station which have Completed 25 Years of Operation from Date of Commercial Operation.
(1)In respect of a thermal generating station that has completed 25 years of operation from the date of commercial operation, the generating company and the beneficiary may agree on an arrangement, including provisions for target availability and incentive, where in addition to the energy charge, capacity charges determined under these regulations shall also be recovered based on scheduled generation.(2)The beneficiary shall have the first right of refusal and upon its refusal to enter into an arrangement as above, the generatingcompany shall be free to sell the electricity generated from such station in a manner as it deems fit.Chapter - 5 Capital Structure
