Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 8 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

8. Tariff Structure.

(1)The tariff for renewable energy technologies shall consist of the following fixed cost components:
(a)Capital Cost;
(b)Return on equity;
(c)Interest on loan capital;
(d)Depreciation;
(e)Interest on working capital;
(f)Operation and maintenance expenses;
(2)For renewable energy technologies having fuel cost component, like biomass/MSW power projects etc., the fuel cost shall be determined as variable cost component.