Section 18(4) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(4)The renewable energy generator and the distribution licensee intending to sell/purchase power from the projects based on the renewable energy sources, other than the small hydro projects, for the entire useful life of the project, may, at the time of filing joint petition for the approval of the power purchase agreement, mutually agree to be governed by the generic levellised tariff, if the Commission has already determined or expressed its intention, by order, to determine such a rate for that technology, or in absence of Commission having expressed any such intention, for determination of project specific tariff by the Commission.
