Section 7 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
7. Norms of operation to be threshold norms.
- 7.1 For removal of doubts, it is clarified that the norms of operation specified under these Regulations are the threshold norms and this shall not preclude the generating company and Beneficiaries from agreeing to improved norms of operation and in such case the improved norms shall be applicable for the determination of tariff :Provided if Power Purchase Agreement between generating company and the beneficiary stipulates better norms of operation, then such norms provided in the Power Purchase Agreement shall be considered for the determination of tariffPart-II Tariff Framework and Guiding Principles for Multi Year Tariff (MYT) Framework
