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State of Himachal Pradesh - Section

Section 23 in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(23)"installed capacity" or "IC" means the summation of the name plate capacities of all the units of the generating station or the capacity of the generating station (reckoned at the generator terminals) as approved by the Commission from time to time;[(23-a) "MCLR" shall mean One Year Marginal Cost of Funds based Lending Rate;] [Inserted by Notification No. HPERC-F(1)-2/2018, dated 22.11.2018 (w.e.f. 1.4.2011).]