Section 8(5) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(5)Energy charge component of tariff of the generating station sourcing coal or lignite from the integrated mine shall be determined based on the input price of coal or lignite, as the case may be, from such integrated mines:Provided that the generating company shall maintain the account of the integrated mine separately and submit the cost of integrated mine, in accordance with these regulations, duly certified by the Auditor.
