Section 20 in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
20. Review of tarif.
(1)Save as provided in sub-regulations (2) and (3), the generic levellised tariff or project specific levellised tariff, as the case may be, determined in accordance with the provisions of these Regulations shall be firm and shall not to subject to any review.(2)Impact of any change(s) in the rate of free power under the general policy for allotment of sites, but only to the extent permitted under regulation 36 and further within the limit of 13% as per the National Tariff Policy and/or National Hydro Policy, shall be payable/adjustable as per the provisions of regulations 36.(3)If, after the determination of the generic levellised tariff for the control period or the project specific levellised tariff for a project:-(i)a water cess or tax on generation is levied which impacts all or any of the projects; and/or(ii)the limit of 13% for the pass through of free power in the tariff as per the National Hydro Policy/Tariff Policy is revised by the Central Government, or staggered by the Government; and/or(iii)the mechanism or quantum of the capital subsidy or budgetary grant mentioned in regulation 22 is changed as a matter of policy; and/or(iv)the State Government revises its instructions with regard to the minimum flow of water downstream of diversion structure of the small hydro projects and implements the same;The Commission may, suo-motu or on an application made to it, by generic or specific order, review the tariff for the residual tariff period or such other part as it may deem fit, for the projects or group of projects actually impacted, to account for the impact of such changes:Provided that while revising the tariff, the Commission may incorporate such terms and conditions, including the period for which such revised tariff shall be applicable, as it may deem fit.Chapter-IV [Financial Principles] [Substituted by Notification No. No. HPERC/428, dated 28.1.2019.]
