Section 5 in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010
5. Control Period or Review Period.
- The Control Period or Review Period under these Regulations shall be of three (3) years, of which the first year shall be the period from the date of notification of these regulations to 31st March 2011:Provided that the benchmark capital cost for these projects may be reviewed annually by the Commission:Provided further that the tariff determined as per these Regulations for the solar projects commissioned during the Control Period, shall continue to be applicable for the entire duration of the Tariff Period as specified in Regulation 6:Provided notwithstanding anything contained in these Regulations, the generic preferential tariff determined for Solar PV and Solar Thermal Projects based on the capital cost and other norms applicable for the year 2010-11 shall also apply for such projects during the year 2011-12 and 2012-13.
