Section 17(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(1)In respect of a thermal generating station that has completed 25 years of operation from the date of commercial operation, the generating company and the beneficiary may agree on an arrangement, including provisions for target availability and incentive, where in addition to the energy charge, capacity charges determined under these regulations shall also be recovered based on scheduled generation.
