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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(1)The renewable energy projects, other than small hydro projects, may include the following:-
(i)Wind power project;
(ii)Biomass based power project based on Rankine cycle technology;
(iii)Non-fossil fuel based co-generation project;
(iv)Biomass gasifier based power project;
(v)Municipal Solid Waste (MSW) based power projects and Refuse Derived Fuel (RDF) based power projects;
(vi)Solar PV and solar thermal power projects;
(vii)Hybrid projects other than Hybrid solar thermal power plants including renewable -renewable or renewable - conventional sources, for which renewable technology is approved by the MNRE;
(viii)Biomass project other than that based on Rankine cycle technology application with water cooled condenser;
(ix)Any other renewable energy technology which may be approved by the MNRE.