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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(c) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(c)In case of small hydro projects [***] [Omitted 'covered under sub-regulation (1) of regulation 11,' by Notification No. No. HPERC/428, dated 28.1.2019.] or where the project had commenced its operation, prior to the commencement of these Regulations, the provisions of Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2012 shall be applicable even if the joint petition for approval of the first power purchase agreement for sale/purchase of power under REC mechanism from such small hydro projects is filed before the Commission on or after the commencement of these Regulations;