Section 14(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(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.
