Section 6 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
6. Power Purchase Cost.
- 6.1 The energy available from various sources of power that supply to the Petitioner shall be determined. The fixed and the variable charge for these stations shall be determined.6.2The power purchase cost shall be estimated on the basis of merit order despatch, which may be determined on the basis of variable cost.6.3Due consideration shall be given to the technical constraints and long term contractual obligations while determining power purchase costs on the basis of merit order principle.6.4The availability from the state owned generators shall be estimated taking into account the generation figures approved by the Commission.6.5The Plant Load Factors pertaining to the previous financial year shall be taken into account for determining energy available with thermal Central Generating Stations (CGS). The energy from hydro CGS shall be estimated considering the average availability in the previous years.6.6The Commission shall determine the implications of Availability Based Tariff (ABT) regime provided details on the energy drawn at system peak frequency from all sources of generation alontwith the quanturm of incentives/penalties paid should be made available to the Commission on monthly basis.
