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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(1)The Working Capital requirement in respect of wind energy projects, Small Hydro Power, Solar PV and Solar thermal power projects shall be computed in accordance with the following:Wind Energy / Small Hydro Power /Solar PV / Solar thermal
(a)Operation & Maintenance expenses for one month;
(b)Receivables equivalent to 2 (Two) months of energy charges for sale of electricity calculated on the normative CUF;
(c)Maintenance spare @ 15% of operation and maintenance expenses