Section 50(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(3)Every generating company and transmission licensee shall recover the cost of hedging of foreign exchange rate variation corresponding to the normative foreign debt, in the relevant year on year-to-year basis as expense in the period in which it arises and extra rupee liability corresponding to such foreign exchange rate variation shall not be allowed against the hedged foreign debt.
