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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(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 working capital requirement in respect of wind energy projects, small hydro power, solar PV and solar thermal projects shall be computed in accordance with the following: -
(a)operation and maintenance expenses for one month;
(b)receivables equivalent to 2 (two) months of energy charges for sale of electricity calculated on the net saleable energy corresponding to the CUF considered for tariff determination on normative basis;
(c)maintenance spare @ 15% of operation and maintenance expenses.