Section 18(5) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(5)In order to facilitate execution of the power purchase agreements by the distribution licensee with the renewable energy generator, within the framework of sub-regulation (4), the Commission may, subject to mutual agreement between the parties, allow, or otherwise direct, the parties to incorporate in the power purchase agreement-(i)a provisional tariff based on the generic levellised tariff, if any, notified by the Central Commission for that technology(ies), for the relevant timeframe, or any other rate as may be considered appropriate by the Commission;(ii)other related terms and conditions including the maximum permissible variations in the provisional tariff;(iii)any deviations from norms, as may be mutually agreed by the parties under regulations 32 and 42; and(iv)any other conditions as may be considered appropriate by the Commission.
