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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013

(1)The tariff for renewable energy technologies shall be single part tariff consisting of the following fixed cost components:
(a)Return on equity;
(b)Interest on loan capital;
(c)Depreciation;
(d)Interest on working capital;
(e)Operation and maintenance expenses;
Provided that for renewable energy technologies having fuel cost component, like biomass power projects and non-fossil fuel based cogeneration, single part tariff with two components, fixed cost component and fuel cost component, shall be determined.