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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(68) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019

68.2Biomass fuel price at the time of determination of tariff may be approved by the Commission based on an independent study if required, to be carried out by constituting a State/ UT level committee consisting of representatives of State/UT Nodal Agency, State Government, Distribution Licensees, biomass power producers association and any other organization.