Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(3)The PAFM shall be computed in accordance with the following formula :
N|- PAFM = 10000 x| ∑DCi/ {N x IC X (100 - AUX)}%|- i=1
Where,AUX = Normative auxiliary energy consumption in percentageDCi = Declared capacity (in ex-bus MW) for the ith day of the month which the station can deliver for at least three (3) hours, as certified by the nodal load dispatch centre after the day is over.IC = Installed capacity (in MW) of the complete generating stationN = Number of days in the month