Section 12 in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
12. Tariff Design.
- 12.1 The generic tariff shall be determined considering the year of commissioning of the project, on levelized basis for the Tariff Period:Provided that for Renewable Energy technologies having single-part tariff with two components, tariff shall be determined on levelized basis considering the year of commissioning of the project for fixed cost component while the fuel cost component shall be determined on the basis of year of operation.12.2For the purpose of levelized tariff computation, the discount factor equivalent to Post Tax weighted average cost of capital shall be considered.12.3Levelization shall be carried out for the 'useful life' of the Renewable Energy project.12.4The above principles shall also apply for project specific tariff.Chapter-2 Financial Principles
