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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(d) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(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).]