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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(3)Notwithstanding Sub-Regulations (1) and (2), if any difficulty arises in giving effect to the provisions of these Regulations, the Commission may, by general or specific order, make such provisions not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulty.AnnexureI. Philosophy of Point of Connection Based Transmission Pricing Mechanism and Selection of the Hybrid MethodEfficient pricing of a commodity or service needs to reflect the marginal cost of utilization of the underlying resources that are used in the provision of that commodity or service. The 'operational' term here is 'utilization'. The pricing mechanism must therefore be able to capture the utilization, and charge for the resources being utilized.Utilization of the network is generally determined in terms of either average utilization or marginal utilization of the transmission assets. Pricing of transmission services based on average or marginal utilization of the network branches is known as Average Participation or Marginal Participation method respectively. These two methods have been compared and contrasted in detail in the literature. These methods are discussed in detail below.