Section 19 in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
19. Petition and proceedings for determination of project specific levellised tariff.
(1)Where the renewable energy generator and the licensee have mutually agreed, in the power purchase agreement signed by them with the approval of the Commission, for the determination of project specific levellised tariff, the renewable energy generator may file, on any date falling between ninety (90) days to one hundred and eighty (180) days before the expected date of commencement of operation of the project, the petition for determination of the project specific levellised tariff in accordance with the Conduct of Business Regulations which shall, apart from such fee as specified by the Commission, be accompanied by-(a)a copy of the mutual agreement between the parties for project specific determination of tariff and the conditions, if any;(b)the detailed breakup of capital expenditure incurred and to be incurred for completing the works covered in the original scope of works or for discharging the outstanding liabilities in respect of the completed works and tariff calculations etc. as per the formats as may be laid down by the Commission from time to time;(c)the detailed project report outlining technical, operational data, capacity utilisation factor, site specific aspects, premise for capital cost and financing plan and in case of small hydro projects hydrological data for 75% dependable year;(d)a statement of all applicable terms and conditions and annual expenses as per these Regulations;(e)a statement containing full details of calculations of any subsidy, incentives and grant or budgetary support received, due or assumed to be due, from the Central Government and/or State Government. This statement shall also include the proposed tariff calculated in accordance with these Regulations;(f)electronic formats and soft copy of other details submitted;(g)requirements of additional data relevant to the agreement in pursuance of which the project specific determination is sought; and(h)any other information as the Commission may require the petitioner(s) to submit at the time of undertaking, or during the course of, determination of project specific tariff.(2)The Commission may, during the pendency of the petition filed under sub-regulation (1), allow, on such terms and conditions as it may consider necessary, a provisional tariff not exceeding the generic levellised tariff, if any, applicable to the relevant category.
