Section 5(2) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(2)The renewable energy generator, to whom connectivity with the transmission or distribution system of the concerned licensee has not already been granted, shall apply for connectivity to the licensee at least 24 months prior to intended date of such connectivity or within such time frame as may be mutually agreed:Provided that in case of renewable technologies other than small hydro projects, such application may be made at least 12 months prior to the intended date of such connectivity or within such time frame as may be mutually agreed.
