Section 19 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
19. Rebate.
(1)For payment of bills of the generating company through letter of credit, a rebate of 2% shall be allowed.(2)Where payments are made other than through letter of credit within a period of one month of presentation of bills by the generating company, a rebate of 1% shall be allowed.
