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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(1)(iii) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(iii)the energy worked out under preceding clause (ii) shall be further reduced by the permissible rate of the free power subject to a maximum of 13%, for any year or part thereof, consistent with the National Hydro Policy, Tariff Policy and the policy of the State Government for allotment of sites of small hydro projects in the manner as laid down in regulation 36, so as to arrive at the year wise normative net saleable energy at the interconnection point which shall be taken into account for working out the generic levellised tariff: