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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(1)In case of Biomass energy projects, the following indexing mechanism for adjustment of fuel prices for each year of operation be applicable for determination of applicable Variable Charge Component of Tariff, in case developer wishes to opt for indexing mechanism:
Pn = Pn-1x [a x (WPIn/WPIn-1) + b x (1+IRC)n-1+ c x (Pdn/Pdn-1)]
Where    
Pn = Price per ton of biomass for the nth year to be considered fortariff determination
Pn-1 = Price per ton of biomass for the (n-1)th year to be consideredfor tariff determination.In case of n=1, Pn-1shall be equal toPo.
a = Factor representing labour cost
b = Factor representing fuel cost
c = Factor representing transportation cost
IRCn-1 = Average Annual Inflation Rate for indexed energy chargecomponent in case of captive coal mine source (in %) to beapplicable for (n-1)th year, as may be specified by CERC for'Payment purpose' as per Competitive Bidding Guidelines
Pdn = Weighted average price of HSD at 'R' Power Station for nthyear.
Pdn-1 = Weighted average price of HSD at 'R' Power Station for (n-1)thyear.
WPIn = Whole sale price index for the month of April of nth year
WPIn-1 = Wholesale price index for month of April of (n-1)th year.
R = Any Arbitrary Thermal Power Station near to the Project Site.
Where a, b & c be specified by the Commission from time to time. For first 2 years and in default these be 0.2, 0.6 & 0.2 respectively.