Section 14 in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(1)The Commission, from time to time and at such intervals as it may consider appropriate in line with the duration of respective control periods as per Regulation 9, shall-(i)specify the financial norms to be used for determination of tariffs for various RE technologies;(ii)specify the technological specific parameters for the small hydro projects; and(iii)fix the technological specific parameters for the various RE technologies, other than SHPs, in accordance with Regulation 18:Provided that the financial parameters for all the renewable energy technologies and the technological specific parameters for the SHPs already specified under Chapter-IV and Chapter-V respectively, shall remain in force upto 30th September, 2019:Provided further that the technological specific parameters already fixed by the Commission for Solar PV technology in respect of the financial years 2017-18 and 2018-19 shall also continue to be in force till the expiry of the respective periods for which the same were fixed.(2)The Commission shall, within 90 days from the date on which the norms in relation to the respective control periods are notified/fixed under these regulations, determine separate generic levellised tariffs and associated terms and conditions, for each category of small hydro projects, as mentioned in regulation 33, by taking into account the norms specified under these Regulations for the respective control periods: Provided that in case of renewable energy technologies, other than small hydro projects, the Commission may fix the generic levellised tariffs in accordance with the Regulation 18:Provided further that the generic levellised tariffs already determined for the SHPs, in relation to the first control period under these Regulations, shall remain in force upto 30th September, 2019:Provided further that the generic levellised tariffs determined, for the solar PV technology in respect of the financial years 2017-18 and 2018-19 shall also remain in force until the expiry of the respective periods for which the same had been fixed.(3)The tariff being normative, any shortfall or gain due to performance or any other reasons is to be borne/retained, as the case may be, by the renewable energy generator and no true up of any parameter, including additional capitalisation for whatsoever reasons, shall be taken up during the validity of the tariff except for the specific provisions in these Regulations.(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.]
