Section 6 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
6. Tariff Period.
- [(a) The Tariff Period for Renewable Energy power projects except in case of Small hydro projects below 5 MW, Solar PV, Solar thermal, Biomass Gasifier, Biogas, Municipal Solid Waste and Refuse Derived Fuel based power projects shall be thirteen (13) years.] [Substituted by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](b)In case of Small hydro projects below 5 MW, the tariff period shall be thirty five (35) years.(c)In case of Solar PV and Solar thermal power projects the Tariff Period shall be twenty five years (25) years.(d)In case of Biomass Gasifier and Biogas based power projects the Tariff Period shall be twenty years (20) years.(da)[ In case of Municipal Solid Waste and Refuse Derived Fuel based power projects, the Tariff Period shall be twenty (20) years.] [Added by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](e)Tariff period under these Regulations shall be considered from the date of commercial operation of the renewable energy generating stations.(f)Tariff determined as per these Regulations shall be applicable for Renewable Energy power projects, only for the duration of the Tariff Period as stipulated under Regulations 6 (a), (b), (c), (d) and (e).
