Section 9 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
9. Application for determination of tariff.
(1)The generating company or the transmission licensee may make an application for determination of tariff for new generating station or unit thereof or transmission system or element thereof in accordance with the Procedure Regulations within 60 days of the anticipated date of commercial operation:Provided that where the transmission system comprises various elements, the transmission licensee shall file an application for determination of tariff for a group of elements on incurring of expenditure of not less than 70% of the cost envisaged in the Investment Approval or Rs. 200 Crore, whichever is lower, as on the anticipated date of commercial operation:Provided further that the generating company or the transmission licensee, as the case may be, shall submit Auditor Certificate and in case of non-availability of Auditor Certificate, a Management Certificate duly signed by an authorised person, not below the level of Director of the company, indicating the capital cost incurred as on the date of commercial operation and the projected additional capital expenditure for respective years of the tariff period 2019-24:Provided also that where interim tariff of the generating station or unit thereof and the transmission system or element thereof including communication system has been determined based on Management Certificate, the generating company or the transmission licensee shall submit the Auditor Certificate not later than 60 days from date of granting interim tariff.(2)In case of an existing generating station or unit thereof, or transmission system or element thereof, the application shall be made by the generating company or the transmission licensee, as the case may be, by 31.10.2019, based on admitted capital cost including additional capital expenditure already admitted and incurred up to 31.3.2019 (either based on actual or projected additional capital expenditure) and estimated additional capital expenditure for the respective years of the tariff period 2019-24 along with the true up petition for the period 2014-19 in accordance with the CERC (Terms and Conditions of Tariff) Regulations, 2014.(3)In case of emission control system required to be installed in existing generating station or unit thereof to meet the revised emission standards, an application shall be made for determination of supplementary tariff (capacity charges or energy charge or both) based on the actual capital expenditure duly certified by the Auditor.(4)Where the generating company has the arrangement for supply of coal or lignite from an integrated mine(s) to one or more of its generating stations, the generating company shall file a petition for determination of the input price for determining the energy charge along with the tariff petitions for one or more generating stations in accordance with the provision of Chapter 9 of these regulations.
