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State of Rajasthan - Section

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

49. Working capital.

- The Working capital shall cover:
(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.
(2)For Gas Turbine/Combined Cycle generating stations
(a)Landed fuel cost for ½ (half) month corresponding to the target availability duly taking into account the mode of operation of the generating station on gas fuel and liquid fuel;
(b)Liquid fuel stock for ½ (half) month corresponding to the target availability, and in case of use of more than one liquid fuel, cost of main liquid fuel;
(c)Operation and maintenance expenses for one month;
(d)Maintenance spares @ 30% of operation and maintenance expenses specified in regulation 19; and
(e)Receivables equivalent to 1½ (one and a half) months of fixed and variable charges for sale of electricity calculated on target availability.