Section 40 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
40. Gross Calorific Value of Primary Fuel.
(1)The gross calorific value for computation of energy charges as per Regulation 43 of these regulations shall be done in accordance with 'GCV as received' basis.(2)The generating company shall provide to the beneficiaries of the generating station the details in respect of GCV and price of fuel i.e. domestic coal, imported coal, e-auction coal, lignite, natural gas, RLNG, liquid fuel etc. as per the Form 15 prescribed at Annexure-I (Part I) to these regulations:Provided that the additional details of the weighted average GCV of the fuel on as received basis used for generation during the period, blending ratio of the imported coal with domestic coal, proportion of e-auction coal shall be provided, along with the bills of the respective month;Provided further that copies of the bills and details of parameters of GCV and price of fuel such as domestic coal, imported coal, e-auction coal, lignite, natural gas, RLNG, liquid fuel, details of blending ratio of the imported coal with domestic coal, proportion of e-auction coal shall also be displayed on the website of the generating company.
