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State of Madhya Pradesh - Section

Section 3 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

3. Scope and extent of application.

- These Regulations shall apply in all cases where tariff, for a generating station or a unit thereof based on renewable sources of energy, is to be determined by the Commission under Section 62 read with Section 86 of the Act.Provided that these Regulations shall apply subject to the fulfillment of eligibility criteria specified in Regulation 4 of these Regulations.