Section 14 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
14. Components of Tariff.
(1)The tariff for supply of electricity from a thermal generating station shall comprise two parts, namely, capacity charge (for recovery of annual fixed cost consisting of the components as specified in Regulation 15 of these regulations) and energy charge (for recovery of primary and secondary fuel cost and cost of limestone and any other reagent, where applicable as specified in Regulation 16 of these regulations).(2)The supplementary capacity charges for additional capitalization and supplementary energy charges, on account of implementation of revised emission standards in existing generating station or new generating station, as the case may be, shall be determined by the Commission separately.(3)The capacity charge and energy charge of a generating station shall be determined in accordance with the provisions of Chapter 11 of these regulations. The input price of coal or lignite from the integrated mine as determined in accordance with the provisions of Chapter 9 of these regulations shall form part of energy charge of the generating station.(4)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 44 or 45 of these regulations, as may be applicable, for recovery of annual fixed cost consisting of the components referred to in Regulation 15 of these regulations.(5)The tariff for transmission of electricity on inter-State transmission system shall comprise transmission charges for recovery of annual fixed cost consisting of the components specified in Regulation 15 of these regulations.
