Section 4 in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
4. Determination of tariff.
(1)The Commission shall follow the process mentioned below for the determination of tariff for the power from new and renewable sources based generators, namely:(a)initiating the process of fixing the tariff either suo motu or on an application filed by the distribution licensee or by the generator.(b)inviting public response on the suo motu proceedings or on the application filed by the distribution licensee or by the generator.(c)[***] [[Omitted as per Commission's Notification No. TNERC/NCES Regn./16/4 dated 27.04.2009 (w.e.f. 27.04.2009) before omission it reads as under:'conducting public hearing ondhe above']](d)issuing general / specific tariff order for purchase of power from new and renewable sources based generators.(2)While deciding the tariff for power purchase by distribution licensee from new and renewable sources based generators, the Commission shall, as far as possible, be guided by the principles and methodologies specified by:(a)Central Electricity Regulatory Commission(b)National Electricity Policy(c)Tariff Policy issued by the Government of India(d)Rural Electrification Policy(e)Forum of Regulators (FOR)(f)Central and State Governments(3)The Commission shall, by a general or specific order, determine the tariff for the purchase of power from each kind of new and renewable sources based generators by the distribution licensee. In case of small hydro projects with a capacity of more than 5 MW but not exceeding 25 MW capacities, Commission decide the tariff on case to case basis.Provided where the tariff has been determined by following transparent process of bidding in accordance with the guidelines issued by the Central Government, as provided under section 63 of the Act, the Commission shall adopt such tariff.(4)While determining the tariff, the Commission may, to the extent possible consider to permit an allowance / disincentive based on technology, fuel, market risk, environmental benefits and social impact etc., of each type of new and renewable source.(5)While determining the tariff, the Commission shall adopt appropriate financial and operational parameters.(6)While determining the tariff the Commission may adopt [appropriate tariff methodology] [Substituted for the words 'cost plus single part average tariff which can be reviewed later' by Commission's Notification No. TNERC/NCES Regn./16/4. dated 27.04.2009 (w.e.f 27.04.2009).].
