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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(1)(ii) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(ii)the normative annual energy worked out at the normative CUF under preceding clause (i) for the installed capacity shall be adjusted for the auxiliary consumption, transformation losses and the losses in the project line(s) at the normative rates as per regulations 37 and 38;