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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(7)(d) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018

(d)Where the Fixed Rate referred under Table-I and Table-II of Schedule is the PPA rate as determined by the Commission under section 62 of the Act or adopted by the Commission under section 63 of the Act. In case of multiple PPAs, the weighted average of the PPA rates shall be taken as the Fixed Rate. The wind and solar generators shall furnish the PPA rates on affidavit for the purpose of Deviation charge account preparation to concerned SLDC supported by copy of the PPA.