Section 45(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(4)Energy charge payable to the generating company for a month shall be:= 0.20 x {Scheduled energy (ex-bus) for the month in kWh - (Design Energy for the month (DEm) + 75% of the energy utilized in pumping the water from the lower elevation reservoir to the higher elevation reservoir of the month)} x (100 - FEHS)/ 100.Where,DEm = Design energy for the month specified for the hydro generating station, in MWhFEHS = Free energy for home State, in per cent, as mentioned in Note 3 under Regulation 55 of these regulations, if any.Provided that in case the Scheduled energy in a month is less than the Design Energy for the month plus 75% of the energy utilized in pumping the water from the lower elevation reservoir to the higher elevation reservoir of the month, then the energy charges payable by the beneficiaries shall be zero.
