Section 12(3) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(3)The generic or project specific tariff shall be determined on levellised basis for the tariff period:Provided that tariff for renewable energy technologies, having single part tariff with two components, referred to in the proviso to subregulation (1), shall be determined on levellised basis for the tariff period in respect of the fixed cost component and the fuel cost component shall be specified on year of operation basis.
