Section 54(4) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(4)Adjustment of rate of energy charge (REC) on account of variation in price or heat value of fuelsInitially, Gross Calorific Value of coal/lignite or gas or liquid fuel shall be taken as per actuals of the preceding three months. Any variation shall be adjusted on month to month basis on the basis of average Gross Calorific Value of coal/lignite or gas or liquid fuel in stock, received and burnt and weighted average landed cost incurred by the generating company for procurement of coal/lignite, oil, or gas or liquid fuel, as the case may be for a power station. In its bills, the generating company shall indicate rate of energy charges at base price of primary and secondary fuel specified by the commission and the Fuel Surcharge to it separately. The generating company should submit the computation to the Commission on quarterly basis for post-facto approval of Fuel Surcharge adjustment.
