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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(1)The generic tariff shall be determined on levellised basis for the Tariff Period.Provided that for renewable energy technologies having single part tariff with two components, tariff shall be determined on levellised basis considering the year of commissioning of the project for fixed cost component while the fuel cost component shall be specified on year of operation basis.