Section 60(5) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(5)In case a generating company exceeds targeted availability and sells electricity to persons other than those mentioned in sub clause (1) above, such persons shall, in addition to persons mentioned in sub clause (1) share the capacity charges determined on the basis of target availability, in the same proportion in which the actual capacity is utilized by them.
