Section 5(4) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(4)The renewable energy generator shall, soon after finalisation of the interconnection point or immediately in cases where the same has already been finalised, execute an interconnection agreement with the State Transmission Utility and/or the intra-State transmission licensee and/or distribution licensee owning the system where connectivity is to be provided.
