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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(b) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(b)For Open-cycle Gas Turbine/Combined Cycle thermal generating stations:
(i)Fuel cost for 30 days corresponding to the normative annual plant availability factor, duly taking into account mode of operation of the generating station on gas fuel and liquid fuel;
(ii)Liquid fuel stock for 15 days corresponding to the normative annual plant availability factor, and in case of use of more than one liquid fuel, cost of main liquid fuel duly taking into account mode of operation of the generating stations of gas fuel and liquid fuel;
(iii)Maintenance spares @ 30% of operation and maintenance expenses including water charges and security expenses;
(iv)Receivables equivalent to 45 days of capacity charge and energy charge for sale of electricity calculated on normative plant availability factor, duly taking into account mode of operation of the generating station on gas fuel and liquid fuel; and
(v)Operation and maintenance expenses, including water charges and security expenses, for one month.