Section 5(3) in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
(3)The Commission shall determine Tariff for procurement of power by licensee from CPP under firm power supply arrangement subject to following conditions:(a)The contract period shall be one year or more.(b)The variation in contracted capacity to be declared as day ahead schedule shall not exceed ± 20% of contracted capacity. The load factor of power supply for the settlement period determined on contracted capacity shall not be less than 70%.(c)The variable charge component shall be determined in accordance with sub-regulation (4) below.(d)Fixed charge component shall be payable for the average of Ex-works power delivered during each time block and shall be determined in accordance with sub-regulation (1) above read with sub-regulation (5) below.
