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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(3)(b) in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009

(b)During the second year of commercial operation, the share of the beneficiaries shall be 10% which shall progressively increase by 10% every year till it reaches 50%, whereafter the proceeds shall be shared in equal proportion, by the Generating Company and the beneficiaries.