Section 14(4) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(4)Where the parties have, as per the power purchase agreements executed by them, opted for generic levellised tariff or the same is otherwise applicable under regulation 16, the generic levellised tariff determined in relation to the control period under sub-regulation (2) shall be applicable for all the projects of that category for which the power purchase agreements are approved by the Commission under the provisions applicable for that control period.]
