Section 20(3) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(3)If, after the determination of the generic levellised tariff for the control period or the project specific levellised tariff for a project:-(i)a water cess or tax on generation is levied which impacts all or any of the projects; and/or(ii)the limit of 13% for the pass through of free power in the tariff as per the National Hydro Policy/Tariff Policy is revised by the Central Government, or staggered by the Government; and/or(iii)the mechanism or quantum of the capital subsidy or budgetary grant mentioned in regulation 22 is changed as a matter of policy; and/or(iv)the State Government revises its instructions with regard to the minimum flow of water downstream of diversion structure of the small hydro projects and implements the same;The Commission may, suo-motu or on an application made to it, by generic or specific order, review the tariff for the residual tariff period or such other part as it may deem fit, for the projects or group of projects actually impacted, to account for the impact of such changes:Provided that while revising the tariff, the Commission may incorporate such terms and conditions, including the period for which such revised tariff shall be applicable, as it may deem fit.Chapter-IV [Financial Principles] [Substituted by Notification No. No. HPERC/428, dated 28.1.2019.]
