Section 7 in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
7. Energy charges for Hydro-Generating Station: -
7.1- The energy charge shall be payable by every beneficiary for the total energy scheduled to be supplied to the beneficiary, excluding free energy, if any, during the calendar month, on ex power plant basis, at the computed energy charge rate. Total Energy charge payable to the generating company for a month shall be :{Energy charge rate (ECR) in Rs./kWh} x {Scheduled energy (ex-bus) for the month in kWh} x (100 - FEHS)/100.FEHS = Free energy for home State, in per cent, as defined in regulation 6.17.27.2- Energy charge rate (ECR) in Rupees per kWh on ex-power plant basis, for a hydro generating station, shall be determined up to three decimal places based on the following formula, subject to the provisions of clause (7) :ECR = AFC x 0.5 x 10 / {DE x (100 - AUX) x (100 - FEHS)}Where,DE = Annual design energy specified for the hydro generating station, in MWh, subject to the provision in paragraph 7.3.AUX - Normative auxiliary consumption in %7.3- In case actual total energy generated by a hydro generating station during a year is less than the design energy for reasons beyond the control of the generating company, the following treatment shall be applied on a rolling basis :(a)in case the energy shortfall occurs within ten years from the date of commercial operation of a generating station, the ECR for the year following the year of energy shortfall shall be computed based on the formula specified in paragraph 7.2 above with the modification that the DE for the year shall be considered as equal to the actual energy generated during the year of the shortfall, till the energy charge shortfall for the previous year has been made up, after which normal ECR shall be applicable;(b)in case the energy shortfall occurs after ten years from the date of commercial operation of a generating station, the following shall apply : Suppose the specified annual design energy for the station in DE MWh, and the actual energy generated during the concerned (first) and the following (second) financial years is Al and A2 MWh respectively, Al being less than DE. Then, the design energy to be considered in the formula in paragraph 7.2 above for calculating the ECR for the third financial year shall be moderated as (Al + A2 - DE) MWh, subject to a maximum of DE MWh and a minimum of Al MWh.(c)Actual energy generated (e.g. Al, A2) shall be arrived at by multiplying the net metered energy sent out from the station by 100/(100-AUX).7.4- In case the energy charge rate (ECR) for a hydro generating station, as computed in paragraph 7.2 above, exceeds eighty paise per kWh, and the actual saleable energy in a year exceeds {DE x (100 - AUX) x (100 - FEI-IS)/ 1000) MWh, the Energy charge for the energy in excess of the above shall be billed at eighty paise per kWh only :Provided that in a year following a year in which total energy generated was less than the design energy for reasons beyond the control of the generating company, the energy charge rate shall be reduced to eighty paise per kWh after the energy charge shortfall of the previous year has been made up.7.5- The concerned Load Despatch Centre shall finalise the schedules for the hydro generating stations, in consultation with the beneficiaries, for optimal utilization of all the energy declared to be available, which shall be scheduled for all beneficiaries in proportion to their respective allocations in the generating station.
