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[Cites 0, Cited by 0] [Section 35(35)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(35)(b) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

(b)The energy rate for a hydro power generating station shall be such rate as may be notified by the Commission from time to time, based on the price/variable cost of the least-cost available alternative source of power if such hydro power generating station was not to be despatched in accordance with the final despatch schedule of the State Load Despatch Centre.