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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3)(a) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016

(a)The Commission is satisfied that the project site has been allotted to the developer by the State Government after following a transparent two stage process. The first stage should be for prequalification on the basis of criteria of financial strength, past experience of developing infrastructure projects of similar size, past track record of developing projects on time and within estimated costs, turnover and ability to meet performance guarantee etc. In the second stage, bids are to be called on the basis of quantifiable parameter, such as, additional free power in excess of percentage of free power, as notified by the State Government, equity participation offered to the State Government, or any other parameter to be notified by the State Government from time to time ;