Section 30 in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
30. Rebate.
(1)The due date for payment of bills shall be 60 days from the date of billing.(2)For payment of bills of the renewable energy generator through letter of credit, a rebate of 2% shall be allowed.(3)Where payments are made other than through letter of credit within a period of one month of presentation of bills by the renewable energy generator, a rebate of 1% shall be allowed.
