Section 17(2) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
(2)[ The Working Capital requirement in respect of Biomass power projects, Municipal Solid Waste, Refuse Derived Fuel based power projects and Non-Fossil fuel based co-generation projects shall be computed in accordance with the following clause :Biomass, Biogas Power, Municipal Solid Waste, Refuse Derived Fuel based power projects and Non-fossil fuel Co-generation(a)Fuel costs for four months equivalent to normative PLF;(b)Operation & Maintenance expense for one month;(c)Receivables equivalent to 2 (Two) months of fixed and variable charges for sale of electricity calculated on the target PLF;(d)Maintenance spare @ 15% of operation and maintenance expenses.]
