Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • P.K. Pujari
  • Chairperson
  • A.K. Singhal, Member
  • A.S. Bakshi, Member
  • M.K. Iyer, Member
Acts
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • P.K. Pujari
  • Chairperson
  • A.K. Singhal, Member
  • A.S. Bakshi, Member
  • M.K. Iyer, Member
Acts
See more information ...
Smart Summary

Structured Summary of the Opinion: Determination of APPC at the National Level (CERC Order)

Factual and Procedural Background

Concise narrative based exclusively on the provided opinion.

The Central Electricity Regulatory Commission (the Commission) implemented amendments to the Indian Electricity Grid Code and the Deviation Settlement Mechanism (DSM) Regulations in 2015 to provide a framework for forecasting, scheduling and imbalance handling for variable renewable energy sources (wind and solar). Under that framework, deviation settlement for wind and solar generators is aligned with the settlement mechanism for conventional generators controlled by Regional Load Dispatch Centres (RLDCs). For generators with long-term Power Purchase Agreements (PPAs), the DSM Regulations use the PPA rate as the "Fixed Rate" for deviation settlement (with a weighted average in case of multiple PPAs).

For generators without long-term PPAs (e.g., open access sellers and captive plants), the DSM Regulations prescribe that the Fixed Rate shall be the Average Power Purchase Cost (APPC) determined at the national level by the Commission. Pursuant to that provision, the Commission earlier issued orders determining national APPC values of Rs. 3.40/kWh (Order dated 25.1.2016, Petition No. 15/SM/2015) and Rs. 3.48/kWh (Order dated 31.8.2017, Petition No. 11/SM/2017) for earlier periods.

The present opinion sets out the Commission's proposed determination of APPC at the national level for FY 2018-19. It describes the data sources and methodology used (state/UT tariff orders and weighted averaging by volume of conventional power purchased), lists exceptions and data adjustments, arrives at a national APPC of Rs. 3.53/kWh, states the applicability period (FY 2018-19 and until further orders) for deviation settlement of qualifying open access and captive wind/solar generators, and invites stakeholder comments by 02.05.2018.

Legal Issues Presented

  1. Whether and how the Commission should determine the Average Power Purchase Cost (APPC) at the national level for FY 2018-19 for application as the Fixed Rate under the DSM Regulations for open access and captive wind/solar generators that are regional entities.
  2. What methodology and data adjustments are appropriate to calculate national APPC (specifically: use of state/UT APPCs, weighting by volume of conventional power purchased, and exclusion of renewable energy costs and transmission charges).
  3. Whether the computed national APPC should be made applicable for the purpose of deviation settlement for the specified category of generators for FY 2018-19 and until further orders.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

Step-by-step exposition of the Commission's analytical approach as set out in the opinion.

  1. Regulatory context: The Commission began by explaining the DSM Regulations' treatment of a "Fixed Rate" — using the PPA rate where PPAs exist and prescribing that, for open access participants not accounted for Renewable Purchase Obligation compliance and for captive wind/solar plants, the Fixed Rate would be the national APPC determined by the Commission.
  2. Need for national APPC: Because some wind/solar sellers do not have long-term PPAs (and therefore no PPA-based Fixed Rate), the Commission reasoned that it must determine a national APPC to be used in deviation settlement for those entities.
  3. Methodology selection: The Commission adopted a methodology of computing national APPC as the weighted average of APPCs of all States and Union Territories, where weights are the volumes of conventional (non-RE) power purchased by each State/UT. This approach follows the definition of "Pooled Cost of Purchase" in Regulation 5(c) of the CERC Renewable Energy Certificate Regulations, 2010, which treats pooled cost as the weighted average purchase price excluding renewable-sourced purchases.
  4. Data sources and period: The Commission used approved power purchase cost and volume data for FY 2017-18 extracted from the respective FY 2017-18 Tariff Orders of States/UTs (and MYT orders for certain States/UTs where applicable). It explicitly listed exceptions where older tariff orders were used because a FY 2017-18 order was not available (e.g., Tripura and West Bengal) and identified specific States/UTs for which MYT orders were used (e.g., Andaman & Nicobar Islands, Goa, Jammu & Kashmir, Lakshadweep, Maharashtra, Puducherry).
  5. Adjustments and exclusions: The Commission expressly excluded (a) cost of generation or procurement from renewable energy sources and (b) transmission charges from the total cost considered for APPC computation. The exclusion of renewables aligns with the objective of deriving an average cost for conventional generation; transmission charges were excluded to focus on energy costs only. Where tariff orders reported aggregate figures including renewables, the renewable component was subtracted to obtain the conventional-source values.
  6. Aggregation procedure: For States with multiple utilities, the Commission computed a state-level APPC by averaging the power purchase cost of utilities weighted by their respective power procurement volumes (excluding renewable power), and then aggregated state APPCs into a national APPC using the states' non-RE procurement volumes as weights.
  7. Computation outcome: Using the described data and methodology, the national APPC for FY 2018-19 was calculated as Rs. 3.53/kWh.
  8. Applicability and process: The Commission proposed that this APPC be applicable during FY 2018-19 and until further orders for deviation settlement purposes in respect of open access and captive wind/solar generators that qualify as regional entities. The Commission invited stakeholders to submit comments on the proposed determination (with annexure and tables) by 02.05.2018.

Holding and Implications

Holding: The Commission has proposed and worked out the Average Power Purchase Cost (APPC) at the national level for FY 2018-19 as Rs. 3.53/kWh, to be applicable during FY 2018-19 and until further orders for the purpose of deviation settlement in respect of open access and captive wind and solar generators that are regional entities.

Implications:

  • The direct practical effect is that open access and captive wind/solar sellers (regional entities) without long-term PPAs will have deviation settlement computed at the national APPC of Rs. 3.53/kWh for FY 2018-19 (unless and until the Commission issues further orders).
  • The APPC was derived using state/UT tariff order data for FY 2017-18, with explicit methodological choices: weighting by conventional power procurement volumes and exclusion of renewable generation costs and transmission charges. These choices determine how deviation liabilities and payments will be monetized for the affected generators.
  • The Commission solicited stakeholder comments on the proposed determination, indicating that the measure was opened to consultative inputs before finalization.
  • No judicial precedent or case law was set or cited by this administrative/regulatory determination; it operates as a regulatory price determination for the stated purpose and period.

Source: Text of the Commission's Order as provided. This summary strictly reflects only the information expressly contained in the provided opinion.

Show full summary ...

    Calculation Of Average Power Purchase Cost

    1. The Central Commission, in discharge of its responsibilities under the Electricity Act 2003, viz. “regulating inter-state transmission of electricity, specifying grid code, and specifying standards with respect to quality and reliability of service,” has notified the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Third Amendment) Regulations, 2015, and the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) (Second Amendment) Regulations, 2015 to provide for the Framework on Forecasting, Scheduling and Imbalance Handling for Variable Renewable Energy Sources (Wind and Solar).

    2. The above Regulations provide for a framework to enable forecasting and scheduling of wind and solar generating stations that are regional entities. The framework is aligned with the existing settlement mechanism applicable to conventional generating stations under the control of RLDCs, to the extent that the wind and solar generators are paid by beneficiaries as per schedule, and deviation from schedule is settled with the Regional DSM pool. The graded deviation settlement band provides an incentive for improving accuracy of forecasting, and uses the PPA rate of generators in long-term PPAs as the ‘fixed rate’ for deviation settlement. The relevant provision of the DSM Regulations in this context (Regulation 5, clause 1, sub-clause v) is extracted below:

    “… Where the Fixed Rate is the PPA rate as determined by the Commission under section 62 of the Act or adopted by the Commission under section 63 of the Act. In case of multiple PPAs, the weighted average of the PPA rates shall be taken as the Fixed Rate. …”

    3. However, this fixed rate is not applicable to generators that are not in long-term PPAs, such as open access entities. In this context, it is stated:

    “Fixed Rate for Open Access participants selling power which is not accounted for RPO compliance of the buyer, and the captive wind or solar plants shall be the Average Power Purchase Cost (APPC) rate at the National level, as may be determined by the Commission from time to time through a separate order. A copy of the order shall be endorsed to all RPCs.”

    4. This implies that for Open Access wind or solar sellers that are regional entities and selling power under REC framework, and for Captive plants where PPAs do not exist, settlement shall be done at APPC determined at the national level. In pursuance of this provision, the Commission is required to determine the national level APPC.

    5. The Commission notified Order dated 25.1.2016 for ‘Determination of Average Power Purchase Cost (APPC) at the national level’ (Petition No. 15/SM/2015) and prescribed the National APPC as Rs. 3.40/kWh.

    6. The above APPC value were applicable during the remaining months of FY 2015-16, as well as for FY 2016-17, for the purpose of deviation settlement in respect of open access and captive wind and solar generators fulfilling the requirement of regional entities.

    7. Subsequently, the Commission notified Order dated 31.8.2017 for ‘Determination of Average Power Purchase Cost (APPC) at the national level’ (Petition No. 11/SM/2017) and prescribed the National APPC as Rs. 3.48/kWh.

    8. The above APPC shall be applicable during FY 2017-18 and until further orders, for the purpose of deviation settlement in respect of the open access and captive wind and solar generators that are regional entities.

    9. In this context, it would be pertinent to mention that Regulation 5(c) of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 defines Average Power Purchase Cost (APPC) as follows:

    “for the purpose of these regulations ‘Pooled Cost of Purchase’ means the weighted average pooled price at which the distribution licensee has purchased the electricity including cost of self generation, if any, in the previous year from all the energy suppliers long-term and short-term, but excluding those based on renewable energy sources, as the case may be.”

    10. Accordingly, APPC at the national level for FY 2018-19 is proposed to be determined by computing the average of APPC of all States and Union Territories, weighted by volume of conventional power purchased by the respective State/UT.

    11. Data for approved purchase cost and volume of power for FY 2017-18, from the respective FY 2017-18 Tariff Orders of the States have been considered. Data used for calculation of APPC in respect of all States and UTs, exceptions as well as the calculations are given in the Annexure to this Order.

    12. The total cost of power purchase considered for computation of APPC excludes cost of generation or procurement from renewable energy sources and transmission charges. Exclusion of cost of generation or procurement from renewable sources is in alignment with the objective of determining APPC, which is to ascertain the average cost of power from conventional sources of electricity. Furthermore, with a view to consider energy costs only, transmission charges have been excluded from these calculations.

    13. Based on the tariff orders issued by the SERCs/JERCs for FY 2017-18, the APPC at the National level has been worked out as Rs. 3.53/kWh. It is proposed that APPC shall be applicable during FY 2018-19 and until further orders for the purpose of deviation settlement in respect of the open access and captive wind and solar generators fulfilling the requirement of regional entities.

    14. The Commission invites comments of stakeholders on the proposed determination of APPC as per the Annexure to the Order, by 02.05.2018.

    Annexure

    DETERMINATION OF APPC AT THE NATIONAL LEVEL

    15. Regulation 5(c) of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 defines Average Power Purchase Cost (APPC) as follows:

    “for the purpose of these regulations ‘Pooled Cost of Purchase’ means the weighted average pooled price at which the distribution licensee has purchased the electricity including cost of self generation, if any, in the previous year from all the energy suppliers long-term and short-term, but excluding those based on renewable energy sources, as the case may be.”

    16. Thus, Average Power Purchase Cost (APPC) at the national level has been obtained by computing the average of APPC of all States and Union Territories, weighted by volume of conventional power purchased by the respective State/UT.

    17. Data for approved purchase cost and volume of power for FY 2017-18 was obtained from the respective FY 2017-18 Tariff Orders of the States/UTs. Links to these tariff orders can be found in Table-II below. In case there were separate tariff orders for different utilities, they have been listed separately.

    18. Exceptions to this dataset are as follows:

    a. For Tripura, 2014-15 Tariff Order has been considered, as the SERC has not issued tariff order for 2015-16 or 2016-17 or 2017-18.

    b. For West Bengal, Tariff Order of 2016-17 has been considered, as the SERC has not issued tariff order for 2017-18.

    19. In addition, for States viz. Andaman & Nicobar Islands, Goa, Jammu & Kashmir Lakshadweep, Maharashtra and Puducherry, quantum and cost of power purchase for FY 2017-18 has been taken from respective MYT Orders as applicable.

    20. In case of multiple utilities operating in a State, average of power purchase cost weighted by power quantum of respective utilities was computed to derive APPC for entire state.

    Illustration:

    Xi, Xii, Xiii…….Xn denoting average per unit power purchase cost for respective utilities in a state (excluding cost of renewables).

    Qi, Qii, Qiii….Qn denoting power quantum purchased (excluding renewable power).

    21. The total cost of power purchase considered excludes cost of generation or procurement from renewable energy sources. In orders where renewable energy cost and quantum has been mentioned in total power purchase summary, it has been subtracted from the totals to obtain values corresponding to conventional sources.

    22. Furthermore, with a view to consider energy costs only, transmission charges have been excluded from these calculations.

    23. Thus, if APPC1, APPC2,….APPCN are state level APPCs, and Q1, Q2,…QN are volumes of non-RE power procured by the States respectively, then, APPC at the national level is computed as follows:

    24. Data for each State is given in Table-I. Table - II gives links to the respective tariff orders from which data was extracted.

    Table I: State-wise Power procurement Volume/Cost/Average Cost per Unit for FY 2017-18 S. No. State Volume of Power procured from Non-RE Sources (Estimated) “×” (MUs) Cost of Power procured from Non-RE Sources excluding Transmission Charges “Y” (INR Crores) Average Cost of Non RE Power “Y*10/X” (INR) 1 Andaman & Nicobar Islands* 307.13 340.38 11.08 2 Andhra Pradesh 46,267.06 16,585.27 3.58 3 Arunachal Pradesh 718.57 154.12 2.14 4 Assam 9,502.14 3,117.01 3.28 5 Bihar 25,709.23 9,014.47 3.51 6 Chandigarh 2,023.26 579.88 2.87 7 Chhattisgarh 25,594.84 7,896.41 3.09 8 Dadra & Nagar Haveli 4,641.00 1,863.08 4.01 9 Daman & Diu 2,036.60 654.01 3.21 10 Delhi 30,279.44 12,201.40 4.03 11 Goa ** 3,913.06 993.70 2.54 12 Gujarat 88,447.21 30,834.30 3.49 13 Haryana 54,060.56 19,545.23 3.62 14 Himachal Pradesh 9,108.00 2,138.51 2.35 15 Jammu & Kashmir *** 12,490.00 3,655.16 2.93 16 Jharkhand 17,741.21 6,319.22 3.56 17 Karnataka 58,410.63 19,795.35 3.39 18 Kerala 25,150.45 7,407.25 2.95 19 Lakshadweep**** 61.56 74.76 12.14 20 Madhya Pradesh 57,353.57 20,883.78 3.64 21 Maharashtra 1,24,065.97 45,003.42 3.63 22 Manipur 1,067.95 305.25 2.86 23 Meghalaya 1,840.06 570.07 3.10 24 Mizoram 597.24 210.65 3.53 25 Nagaland 760.92 265.74 3.49 26 Orissa 25,140.00 6,969.15 2.77 27 Puducherry 3,340.61 1,082.72 3.24 28 Punjab 52,441.82 16,330.76 3.11 29 Rajasthan 58,812.00 20,798.00 3.54 30 Sikkim 857.91 182.10 2.12 31 Tamil Nadu 88,254.75 32,949.64 3.73 32 Telangana 48,043.17 19,237.58 4.00 33 Tripura# 1,933.87 541.68 2.80 34 Uttar Pradesh 1,17,791.38 45,033.90 3.82 35 Uttarakhand 13,549.44 3,952.97 2.92 36 West Bengal $ 45,425.89 16,326.50 3.59 ALL INDIA 10,57,738.50 3,73,813.42 3.53
    S. No. State Discoms Tariff Order 1 Andaman & Nicobar Islands * http://jercuts.gov.in/writereaddata/UploadFile/mytani6416_1466.pdf 2 Andhra Pradesh APEPDCL http://www.aperc.gov.in/aperc1/assets/uploads/files/8389c-to_2017-18.pdf APSPDCL http://www.aperc.gov.in/aperc1/assets/uploads/files/8389c-to_2017-18.pdf 3 Arunachal Pradesh http://www.apserc.nic.in/pdf/tariff_order_for_licencees/final_DOP.pdf 4 Assam http://www.aerc.nic.in/APDCL%20Tariff%20Order%20dated%2031.03.2017.pdf 5 Bihar SBPDCL https://berc.co.in/orders/tariff/distribution/sbpdcl/1142-tariff-order-of-sbpdclfor-fy-2017-18 NBPDCL https://berc.co.in/orders/tariff/distribution/nbpdcl/1143-tariff-order-of-nbpdclfor-fy-2017-18 6 Chandigarh http://jercuts.gov.in/writereaddata/UploadFile/FINALCED_1183.pdf 7 Chhattisgarh CSPDCL http://www.cserc.gov.in/admin/upload_terrif_order/081117_102235.pdf BSP (TEED) http://www.cserc.gov.in/admin/upload_terrif_order/122817_090332.pdf 8 Dadra & Nagar Haveli http://jercuts.gov.in/writereaddata/UploadFile/DNHPDCLFY18_1907.pdf 9 Daman & Diu http://jercuts.gov.in/writereaddata/UploadFile/finaldd_1093.pdf 10 Delhi TDDPL http://www.derc.gov.in/ordersPetitions/orders/Tariff/Tariff%20Order/Tariff%20Order%20for%20FY%202017-18/TPDDL%20Tariff%20Order%20FY%202017-18.pdf BYPL http://www.derc.gov.in/ordersPetitions/orders/Tariff/Tariff%20Order/Tariff%20Order%20for%20FY%202017-18/BYPL%20Tariff%20Order%20FY%202017-18.pdf BRPL http://www.derc.gov.in/ordersPetitions/orders/Tariff/Tariff%20Order/Tariff%20Order%20for%20FY%202017-18/BRPL%20Tariff%20Order%20FY%202017-18.pdf NDMC http://www.derc.gov.in/ordersPetitions/orders/Tariff/Tariff%20Order/Tariff%20Order%20for%20FY%202017-18/NDMC%20Tariff%20Order%20FY%202017-18.pdf 11 Goa ** http://jercuts.gov.in/writereaddata/UploadFile/mytgoa18416_1675.pdf 12 Gujarat 4 State Discoms http://www.gercin.org/uploaded/document/9b132794-f02c-4bb3-a880-3f7e8f4efaaf.pdf Torrent Dahej http://www.gercin.org/uploaded/document/69b37fe0-7d94-4405-80ac-3523b00c299d.pdf Torrent Ahmedabad and Surat http://www.gercin.org/uploaded/document/5919b8e4-22a6-4e6c-aa1b-574566c10655.pdf 13 Haryana https://herc.gov.in/writereaddata/orders/o20170711.pdf 14 Himachal Pradesh http://hperc.org/File/Tariff%20and%20trueup17.pdf 15 Jammu & Kashmir *** http://www.jkserc.nic.in/FINAL%20JKPDDD%20Order%202nd%20MYT_07%20Oct%202016_v4.pdf 16 Jharkhand TSL http://jserc.org/pdf/tariff_order/tsl2017.pdf JUSCO http://jserc.org/pdf/tariff_order/jusco2017.pdf JBVNL http://jserc.org/pdf/tariff_order/jbvnl2017.pdf 17 Karnataka CESC http://www.karnataka.gov.in/kerc/Court%20Orders/Tariff%202017/CESC/12-CESC%20-POWER%20PURCAHSE%20%20%20Annexure%20II.pdf GESCOM http://www.karnataka.gov.in/kerc/Court%20Orders/Tariff%202017/GESCOM/12-%20GESCOM%20-%20ANNEXURE%20-%20II.pdf HESCOM http://www.karnataka.gov.in/kerc/Court%20Orders/Tariff%202017/HESCOM/12-HESCOM%20%20%20%20Annexure%20II.pdf BESCOM http://www.karnataka.gov.in/kerc/Court%20Orders/Tariff%202017/BESCOM/12-BESCOM%20-%20Power%20Purchase%20Annexure%20II.pdf MESCOM http://www.karnataka.gov.in/kerc/Court%20Orders/Tariff%202017/MESCOM/12-MESCOM%20-%20POWER%20PURCAHSE%20%20ANNEXURE%20-%20II.pdf 18 Kerala http://www.erckerala.org/userFiles/636281120645520000_Chapter%201%20to%2016_18_4_2017-final%20CM-Final%20to%20web.pdf 19 Lakshadweep**** http://jercuts.gov.in/writereaddata/UploadFile/mytlkd31316_1488.pdf 20 Madhya Pradesh All DISCOMs http://www.mperc.nic.in/01042017-Final-Tariff-%20Order.pdf https://www.merc.gov.in/mercweb/faces/merc/common/outputClient.xhtml 21 Maharashtraˆ MSEDCL Order-48 of 2016 BEST Order 33 of 2016 R Infra Order-34 of 2016 TPC Distribution Order-47 of 2016 22 Manipur https://jerc.mizoram.gov.in/downloads/file/297 23 Meghalaya http://mserc.gov.in/orders/TariffOrders31032017/Tariff_Order_MePDCL_31032017.pdf 24 Mizoram https://jerc.mizoram.gov.in/downloads/file/299 25 Nagaland http://www.nerc.org.in/images/TARIFF_for_FY_2017_to_18__.docx 26 Orissa All DISCOMs http://www.orierc.org/DISCOMs_Tariff_Order_for_FY_2017-18__FINAL__28.03.2017.pdf 27 Puducherryˆˆ http://jercuts.gov.in/writereaddata/UploadFile/uploadingedp_1556.pdf 28 Punjab http://pserc.nic.in/pages/PSPCL-Tariff-Order-Vol-1-2017-18.pdf 29 Rajasthan http://rerc.rajasthan.gov.in/TariffOrders/Order273.pdf 30 Sikkim http://www.sserc.in/sites/default/files/TARIFF%20ORDER%20-%202017-18%20%28Final%29%20PDF%20%28corrected%29_3.pdf 31 Tamil Nadu http://www.tnerc.gov.in/orders/Tariff%20Order%202009/2017/TariffOrder/TANGEDCO-11-08-2017.pdf 32 Telangana http://www.tserc.gov.in/file_upload/uploads/Tariff%20Orders/Current%20Year%20Orders/RST%20for%20FY%202017-18.pdf 33 Tripura # http://terc.nic.in/pdf/Tariff_Order_2014-15_in_PDF_form.pdf 34 Uttar Pradesh State Discoms http://www.uperc.org/App_File/UPStateDiscomsMYTTariffOrderpdf1130201745119PM.pdf NPCL http://www.uperc.org/App_File/NPCLMYTTariffOrder-pdf1130201743653PM.pdf 35 Uttarakhand http://www.uerc.gov.in/ordersPetitions/orders/Tariff/Tariff%20Order/2017-18/Tariff%20Orders%20for%20FY%202017-18/Tariff%20Order%20of%20UPCL%20for%20FY%202017-18.pdf 36 West Bengal $ WBSEDCL http://www.wberc.net/wberc/tariff/wbsedcl/Tariff/ordnpet2001/WBSEDCL_PDF.pdf CESC http://www.wberc.net/wberc/tariff/Cesc/Tariff/ordnpet2001/CESC_PDF.pdf DVC http://www.wberc.net/wberc/tariff/dvc/Tariff/ordnpet2001/Tariff%20Order_DVC_2014-2017_pdf.pdf DPL http://wberc.net/wberc/tariff/dpl/Tariff/ordnpet2001/DPL_MYT_14-15%20TO%2016-17%20WITH%20CORRIGENDUM%20NEW.pdf

    * Andaman & Nicobar Islands- Approved Power Purchase and Cost for 2017-18 from MYT Order for FY 2016-17 to FY 2018-19 dated 6 Apr 2016 considered

    ** Goa- Approved Power Purchase and Cost for 2017-18 from MYT Order for FY 2016-17 to FY 2018-19 dated 18 April 2016 considered

    ***Jammu & Kashmir - Approved Power Purchase and Cost for 2017-18 from MYT Order for FY 2016-17 to FY 2020-21 dated Oct 2016 considered

    **** Lakshadweep - Approved Power Purchase and Cost for 2017-18 from MYT Order for FY 2016-17 to FY 2018-19 dated 31 March 2016 considered

    ˆ Maharashtra - Approved Power Purchase and Cost for 2017-18 from MYT Order for Control Period FY 2016-17 to FY 2019-20 considered

    ˆˆ Puducherry - Approved Power Purchase and Cost for 2017-18 from MYT Order for FY 2016-17 to FY 2018-19 dated 24 May 2016 considered

    # Tripura - Tariff Order issued in 2014-15 considered

    $ West Bengal - Tariff Order issued in 2016-17 considered

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    Calculation Of Average Power Purchase Cost
    (Apr 11, 2018)