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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(1) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(1)The Biomass Gasifier based power plant shall be designed in such a way that it uses different types of non-fossil fuels available within the vicinity of biomass power project such as crop residues, agro industrial residues, forest residues etc. and other biomass fuels as may be approved by MNRE.