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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(6) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(6)The "uncontrollable factors" shall include the following factors which were beyond the control of, and could not be mitigated by, the applicant, as determined by the Commission. Some examples of uncontrollable factors are as follows:
(a)Force Majeure events, such as acts of war, fire, natural calamities, etc.;
(b)Change in law, judicial pronouncements and Orders of the Central Government, State Government or Commission;
(c)Economy wide influences such as unforeseen changes in inflation rate, market interest rates, taxes and statutory levies;
(d)Variation in fuel cost on account of variation in coal, oil and all primary-secondary fuel prices;
(e)Variation in power purchase expenses for the distribution licensees;
(f)Variation in freight rates;
(g)Variation on account of change in hydro-thermal mix due to adverse natural events; and
(h)Variation in number or mix of consumers or quantities of electricity supplied to the consumers.