Section 3 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
3. Scope and extent of application
.-These regulations shall apply in all cases where tariff, for a generating station or a unit thereof based on renewable sources of energy, is to be determined by the Commission under section 62 read with section 79 of the Act:Provided that in cases of wind, small hydro projects, biomass power, non-fossil fuel based cogeneration projects, solar PV and Solar Thermal power projects, these regulations shall apply subject to the fulfilment of eligibility criteria specified in regulation 4 of these regulations.
