Section 8 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
8. Petition and proceedings for determination of tariff.
(1)The Commission shall determine the generic tariff on the basis of suo-motu petition at least six months in advance at the beginning of each year of the Control period for renewable energy technologies for which norms have been specified under the Regulations.(2)Notwithstanding anything contained in these regulations,(a)the generic tariff determined for Solar PV projects based on the capital cost and other norms applicable for any year of the control period shall also apply for such projects during the next year; and(b)the generic tariff determined for Solar thermal projects based on the capital cost and other norms for the any year of the control period shall also apply for such projects during the next two years,provided that (i) the Power Purchase Agreements in respect of the Solar PV projects and Solar thermal projects as mentioned in this clause are signed on or before last day of the year for which generic tariff is determined and (ii) the entire capacity covered by the Power Purchase Agreements is commissioned on or before 31st March of the next year in respect of Solar PV projects and on or before 31st March of subsequent two years in respect of Solar thermal projects.(3)A petition for determination of project specific tariff shall be accompanied by such fee as may be determined by Regulations and shall be accompanied by:(a)Information in forms 1.1, 1.2, 2.1 and 2.2 as the case may be, and as appended in these regulations;(b)Detailed project report outlining technical and operational details, site specific aspects, premise for capital cost and financing plan etc.(c)A Statement of all applicable terms and conditions and expected expenditure for the period for which tariff is to be determined.(d)A statement containing full details of calculation of any subsidy and incentive received, due or assumed to be due from the Central Government and/or State Government. This statement shall also include the proposed tariff calculated without consideration of the subsidy and incentive.(e)Any other information that the Commission requires the petitioner to submit.(4)The proceedings for determination of tariff shall be in accordance with the Conduct of Business Regulations.
