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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(b) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(b)Save as provided in succeeding clause (c), if the joint petition for the approval of first power purchase agreement for sale/purchase of power to/by the licensee under REC mechanism from a small hydro project, [***] [Omitted 'other than the small hydro projects covered in sub-regulation (1) of regulation 11' by Notification No. No. HPERC/428, dated 28.1.2019.], is filed before the Commission on or after the commencement of these Regulations and is approved by the Commission thereafter, the generic levellised tariff, as determined by the Commission for the relevant category of small hydro projects under these Regulations, as per regulation 14 and regulations 20 to 41 shall be applicable;