CENTRAL ELECTRICITY REGULATORY COMMISSION
NOTIFICATION
New Delhi, the 8th July,
2002
No. L-7/25(1)/2001-CERC, - in
exercise of the powers conferred by Section 28 of the Electricity Regulatory Commission's
Act, 1998 (Act 14 of 1998) and all other powers enabling in this behalf, the Central
Electricity Regulatory Commission hereby makes the following regulations to amend the
Central Electricity Regulatory Commission (terms and conditions of tariff) Regulations,
2001, hereinafter referred to as the principal notification, * namely,
- Title
These regulations shall be called
Central Electricity Regulatory Commission (terms and conditions of tariff) (First
amendment) Regulations, 2002.
- Commencement
These regulations shall come into
force from the date of publication of the notification in the Gazette of India.
- Amendment of regulation 1.12
Regulation 1.12 of the principal
notification shall be substituted by the following:
The norms prescribed under these
Regulations shall not apply to Gas based power stations with 50 MW capacity and below.
- Amendment of Appendix I
Appendix I (Checklist of Documents for
tariff filing for Thermal Stations) (Part-I) of the principal notification, along with
forms 1 to 15, shall be substituted by Appendix I (Checklist of Documents for tariff
filing for Thermal Stations) (Part I) along with the forms 1 to 17 appended to these
regulations.
K. VENUGOPAL, Secy.
[No. ADVT-III/IV/Extraordinary/150/02] |