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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2)(b) in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010

(b)For the purpose of computation of tariff, the normative interest rate shall be considered as average long term prime lending rate (LTPLR) of State Bank of India (SBI) prevalent during the previous year plus 150 basis points. In case of change of SBI Policy as regard LTPLR the Commission may Suo Motu amend this rate of basis points over and above the bank interest rate.