Section 14 in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
14. Debt Equity Ratio.
- 14.1 For the purpose of determination of tariff, the following provisions shall apply:(a)Debt Equity ratio of 70:30 shall be considered:Provided that if the equity actually deployed is less than 30% (thirty percent) the actual equity shall be considered, and if the equity actually deployed is more than 30 % (thirty percent) of the capital cost, equity in excess of 30 % (thirty percent) shall be treated as normative loan:Provided further that the equity invested and loan drawn in foreign currency shall be designated in Indian Rupees on the date of each investment, using the selling rates notified by the Reserve Bank of India on the date of such investment.(b)The Commission shall take into consideration any capital grant or subsidy offered by the Central or State Government or any other agency, while determining the tariff under these Regulations.
