Section 5 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
5. Control Period or Review Period.
- The Control Period or Review Period under these Regulations shall be of five years, of which the first year shall be the financial year 2013-14.Provided that the benchmark capital cost for Solar PV and Solar thermal projects may be reviewed annually by the Commission.Provided further that the biomass price may be reviewed at the end of the third year of the Control Period.Provided also that the tariff determined as per these Regulations for the RE projects commissioned during the Control Period, shall continue to be applicable for the entire duration of the Tariff Period as specified in Regulation 6 below.Provided also that the revision in Regulations for next Control Period shall be undertaken at least six months prior to the end of the first Control Period and in case Regulations for the next Control Period are not notified until commencement of next Control Period, the tariff norms as per these Regulations shall continue to remain applicable until notification of the revised Regulations subject to adjustments as per revised Regulations.
