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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(2)The tariff for supply of electricity from a hydro generating station shall comprise capacity charge and energy charge to be derived in the manner specified in Regulation 31 of these regulations, for recovery of annual fixed cost (consisting of the components referred to in regulation 21) through the two charges.