Section 43(5) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(5)The Commission through specific tariff orders to be issued for each generating station shall approve the energy charge rate at the start of the tariff period. The energy charge rate so approved shall be the base energy charge rate for the first year of the tariff period. The base energy charge rate for subsequent years shall be the energy charge computed after escalating the base energy charge rate by escalation rates for payment purposes as notified by the Commission from time to time under competitive bidding guidelines.
