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State of Madhya Pradesh - Section

Section 6 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

6. Project Specific tariff.

(a)The Commission may determine Project specific tariff, on case to case basis, as and when situation arises.:
(b)Determination Project specific Tariff for generation of electricity from such renewable energy sources shall be in accordance with such terms and conditions as-stipulated under relevant Orders of the Commission.
Provided that the financial norms as specified under Chapter-2 of these Regulations, except for capital cost, shall be ceiling norms while determining the project specific tariff.