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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(2) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(2)In case of any change in the structure of free power for a small hydro project from that considered for the determination of generic levellised tariff or project specific levellised tariff in accordance with sub-regulation (1) or in cases where the adjustment in tariff on account of variation in free power has to be allowed as per the specific provisions contained in these Regulations, including those covered in regulation 17 and sub-regulation (2) of regulation 20, the distribution licensee shall adjust the tariff as per the following formula:-
Rate payable for the month for the net saleableEnergy (Rs/kWh) = a x (100-b)/(100-c)
Where, -"a" is the levellised tariff (in Rs/kWh) which is required to be adjusted under this regulation"b" is the free power (in percentage) taken into account or deemed as taken into account for the month, in "a" in the corresponding month of the tariff period by reckoning the date of commencement of operation of the project as the starting date of the tariff period."c" is the free power (in percentage) to be allowed in the tariff for the month subject to maximum limit of 13% free power(energy) and the provisions of sub- regulation (3)-Where free power is applicable at different rates for different parts of a month, the permissible free power (i.e "c") shall be determined under this sub-regulation separately for each such part and weighted average rate for the month as a whole shall be worked out by considering the total quantum of energy for each day of the month.