Section 21(1) in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010
(1)The proceeds of carbon credit from approved CDM project shall be shared between generating company and concerned beneficiaries in the following manner, namely-(a)100 Percent of the gross proceeds on account of CDM benefit to be retained by the project developer in the first year after the date of commercial operation of the generating station;(b)In the second year, the share of the beneficiaries shaH be 10 Percent which shall be progressively increased by 10 Percent every year till it reaches 50 Percent, where after the proceeds shall be shared in equal proportion, by the generating company and the beneficiaries.
