Section 3(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)Save as provided in sub-regulations (2) and (3), these Regulations shall apply in all cases where tariff, for a project based on renewable sources of energy, is to be determined by the Commission under section 62, read with section 86, of the Act:Provided that in cases of wind power projects, small hydro projects, biomass power based on Rankine cycle, non-fossil fuel based cogeneration projects, solar PV based power projects, solar thermal based power projects, biomass gasifier based power projects, biogas based power projects, municipal solid waste based power projects and Refuse Derived Fuel based power projects, these regulations shall apply subject to the fulfilment of eligibility criteria specified in regulation 4 of these regulations.
