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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(1)Coal based and lignite fired (including those based on Circulating Fluidised Bed Combustion (CFBC) technology) generating stations, other than the generating stations or units referred to in clauses (2), (4) and (5) of this Regulation:(in Rs Lakh/MW)
Year 200/210/ 250 MW Series 300/330/ 350 MW Series 500 MW Series 600 MW Series 800 MW Series and above
FY 2019-20 32.96 27.74 22.51 20.26 18.23
FY 2020-21 34.12 28.71 23.3 20.97 18.87
FY 2021-22 35.31 29.72 24.12 21.71 19.54
FY 2022-23 36.56 30.76 24.97 22.47 20.22
FY 2023-24 37.84 31.84 25.84 23.26 20.93
Provided that where the date of commercial operation of any additional unit(s)of a generating station after first four units occurs on or after 1.4.2019, the O&M expenses of such additional unit(s) shall be admissible at 90% of the operation and maintenance expenses as specified above;Provided further that operation and maintenance expenses of generating station and the transmission system of Bhakra Beas Management Board (BBMB) and Sardar Sarovar Project (SSP) shall be determined after taking into account provisions of the Punjab Reorganization Act, 1996 and Narmada Water Scheme, 1980 under Section 6-A of the Inter-State Water Disputes Act, 1956 respectively;Provided also that operation and maintenance expenses of generating station having unit size of less than 200 MW not covered above shall be determined on case to case basis.