Section 87 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
87. General competitive bidding.
(1)The Commission shall adopt the tariff for RE power projects where tariff has been determined through the transparent process of Competitive Bidding, as envisaged under Section 63 of the Act.(2)For the purpose of competitive bidding process, until the Central Government notifies the competitive bidding guidelines including the Standard Bid Documents as applicable for RE projects, the Commission shall approve the bid documents or deviations applicable for conventional power plant under case-2 for each type of RE sources separately.(3)The distribution licensee/State Nodal Agency/Agency authorised by distribution licensee can initiate the process of competitive bidding for RE purchase after prior approval of the Commission in respect of each type of RE source separately.
