Section 14(1) 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.
