Section 17(9) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(9)[] [Re-numbered '(8)' by Notification No. No. HPERC/428, dated 28.1.2019.] Where, after the Commission has approved the power purchase agreement for sale of power from a project based on a renewable technology other than small hydro project, the capacity of the project is enhanced, the tariff for sale of net saleable energy from such project shall be governed by such terms and conditions as may be included by the Commission, to address such situations, in the terms and conditions fixed by it under regulation 18.
