Section 14(2) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(2)The Commission shall, within 90 days from the date on which the norms in relation to the respective control periods are notified/fixed under these regulations, determine separate generic levellised tariffs and associated terms and conditions, for each category of small hydro projects, as mentioned in regulation 33, by taking into account the norms specified under these Regulations for the respective control periods: Provided that in case of renewable energy technologies, other than small hydro projects, the Commission may fix the generic levellised tariffs in accordance with the Regulation 18:Provided further that the generic levellised tariffs already determined for the SHPs, in relation to the first control period under these Regulations, shall remain in force upto 30th September, 2019:Provided further that the generic levellised tariffs determined, for the solar PV technology in respect of the financial years 2017-18 and 2018-19 shall also remain in force until the expiry of the respective periods for which the same had been fixed.
