Section 2(2) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
2.2These Regulations shall not apply to,-(a)The tariff of generating companies, owned or controlled by the Central Government.(b)Generating stations whose tariff has been discovered through tariff based competitive bidding in accordance with the guidelines issued under Section 57 of J&K Electricity Act, 2010.(c)Generating stations based on renewable sources of energy whose tariff is determined in accordance with the JKSERC (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2013 and amendments thereof.(d)The tariff of generating companies, other than owned or controlled by the Central Government as specified in Regulation (a) above, if such generating companies enter into or otherwise have a composite scheme for generating and sale of electricity in more than one state.
