Section 19 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
19. Subsidy or incentive by the Central / State Government.
- The Commission shall indicate in the tariff order whether any incentive or subsidy offered by the Central or State Government is taken into consideration or not. However, the accelerated depreciation benefit if availed by the generating company, for the renewable energy power plants shall be taken into consideration while determining the tariff under these Regulations.
