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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(1)For coal based/Lignite-fired generating stations
(a)Landed Cost of coal or lignite for ½ (half) month for pit-head generating stations and 1½ (one and a half) months for non-pit-head generating stations, corresponding to the target availability;
(b)Landed cost of limestone for 1½ (one and a half) month wherever applicable;
(c)Cost of secondary fuel oil for two months corresponding to the target availability and in case of use of more than one secondary fuel oil, cost of fuel oil stock for the main secondary fuel oil;
(d)Operation and Maintenance expenses for one month;
(e)Maintenance spares @ 20% of operation and maintenance expenses specified in Regulation 48; and
(f)Receivables equivalent to 1½ (one and a half) months of fixed and variable charges for sale of electricity calculated on the target availability.