Section 13 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
13. Debt Equity Ratio
.-(1) For generic tariff to be determined based on suo motu petition, the debt equity ratio shall be 70 : 30.(2)For Project specific tariff, the following provisions shall apply:-If the equity actually deployed is more than 30% of the capital cost, equity in excess of 30% shall be treated as normative loan:Provided that where equity actually deployed is less than 30% of the capital cost, the actual equity shall be considered for determination of tariff:Provided further that the equity invested in foreign currency shall be designated in Indian rupees on the date of each investment.
