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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(58) in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018

58.2The Distribution Licensee shall recover the incremental cost on account of Fuel and Power Purchase Cost Adjustment (FPPCA) in accordance with the formula and related terms and conditions as may be prescribed by the Commission in its Orders from time to time. The Commission shall also specify the categories of Consumers for recovery of the FPPCA charge.