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Union of India - Section

Section 6 in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019

6. Tariff Period.

- 6.1 The Tariff Period for Renewable Energy power projects will be as per their Useful Life as defined in Regulation 2.4 (44).
6.2Tariff Period under these Regulations shall be considered from the date of commercial operation of the respective Renewable Energy generating plants.
6.3Tariff determined as per these Regulations shall be applicable for Renewable Energy power projects for the entire duration of the Tariff Period as stipulated under Clause (6.1) and (6.2).