Section 8(6) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(6)Tariff of generating station using coal washery rejects developed by Central or State PSUs or Joint Venture between a Government Company and company other than Government Company shall be determined in accordance with these regulations:Provided that in case of Joint Venture between a Government Company and a Company other than Government Company, the shareholding of the company other than Government Company either directly or through any of its subsidiary company or associate company shall not exceed 26% of the paid up share capital:Provided further that the energy charge component of the tariff of such generating station or unit thereof shall be determined based on the fixed cost and the variable cost of the coal washery project:Provided also that the Gross Calorific Value of coal rejects shall be as measured jointly by the generating company and the beneficiaries.
