Section 68 in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
68. Fuel Cost (Feed stock Price).
- 68.1 The Fuel Price and Calorific Value of Fuel shall be approved by the Commission based on the Petition filed for Project Specific Tariff considering the type of fuel proposed to be used in the Project.68.2Biomass fuel price at the time of determination of tariff may be approved by the Commission based on an independent study if required, to be carried out by constituting a State/ UT level committee consisting of representatives of State/UT Nodal Agency, State Government, Distribution Licensees, biomass power producers association and any other organization.
