Section 3(31) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(31)"GCV as Received" means the GCV of coal as measured at the unloading point of the thermal generating station through collection, preparation and testing of samples from the loaded wagons, trucks, ropeways, Merry-Go- Round (MGR), belt conveyors and ships in accordance with the IS 436 (Part-1/ Section 1)- 1964:Provided that the measurement of coal shall be carried out through sampling by third party to be appointed by the generating companies in accordance with the guidelines, if any, issued by Central Government:Provided further that samples of coal shall be collected either manually or through hydraulic augur or through any other method considered suitable keeping in view the safety of personnel and equipment:Provided also that the generating companies may adopt any advance technology for collection, preparation and testing of samples for measurement of GCV in a fair and transparent manner;
