Section 30(11) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(11)The Commission through the 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 so approved shall be the base energy charge rate at the start 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 approved at the start of the tariff period by escalation rates for payment purposes as notified by the Commission from time to time for under competitive bidding guidelines.
