Section 3(3) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(3)Notwithstanding anything contained in sub-regulations (1) and (2)-(a)where long term agreements have been executed between the renewable energy generators and the licensee, before setting up of the Commission, the provisions of such agreements shall continue to be applicable;(b)where, after the setting up of the Commission, the joint petition for approval of the power purchase agreement has been filed before the Commission prior to the commencement of these regulations, the tariff shall be in accordance with the terms and conditions of such approved power purchase agreement read with the Himachal Pradesh Electricity Regulatory Commission (Power Procurement from Renewable Sources and Cogeneration by Distribution Licensee), Regulations, 2007 and the Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2012, as may be relevant, irrespective of the date on which such agreement is actually approved by the Commission and/or is executed.
