Section 8(2) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(2)Where only a part of the generation capacity of a generating station is tied up for supplying power to the beneficiaries through long term power purchase agreement, the units for such part capacity shall be clearly identified and in such cases, the tariff shall be determined for such identified capacity. Where the unit(s) corresponding to such part capacity cannot be identified, the tariff of the generating station may be determined with reference to the capital cost of the entire project, but tariff so determined shall be applicable corresponding to the part capacity contracted for supply to the beneficiaries.
