Section 76 in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
76. Deviation from norms.
- 76.1 Tariff for sale of electricity generated from a generating plant based on Renewable Energy sources, may also be agreed between a generating company and a licensee, in deviation from the norms specified in these Regulations subject to the conditions that the levelized tariff over the useful life of the project on the basis of the norms in deviation does not exceed the levelized tariff calculated on the basis of the norms specified in these Regulations.
