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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(3) in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2005

(3)When the hydro generation in a particular year exceeds 25% PLF, the amount equivalent to the cost of power for such excess hydro generation calculated at the weighted average per unit power purchase cost in that year shall be credited to "Hydro Balancing Fund" debiting the A/c provision for Hydro Balancing Fund. This will be in addition to the Hydel Swing Support Scheme, if any sanctioned by the Government.