Section 3(8) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(8)"Beneficiary" in relation to a generating station covered under clauses (a) or (b) of sub-section 1 of section 79 of the Act, means a distribution licensee who is purchasing electricity generated at such generating station by entering into a Power Purchase Agreement either directly or through a trading licensee on payment of capacity charges and energy charges;Provided that where the distribution licensee is procuring power through a trading licensee, the arrangement shall be secured by the trading licensee through back to back power purchase agreement and power sale agreement.Provided further that beneficiary shall also include any person who has been allocated capacity in any inter-State generating station by Government of India.
