Section 9(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(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.
