Section 16 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
16. Interest on Working Capital.
(1)The Working Capital requirement in respect of wind energy projects, Small Hydro Power, Solar PV and Solar thermal power projects shall be computed in accordance with the following:Wind Energy / Small Hydro Power /Solar PV / Solar thermal(a)Operation & Maintenance expenses for one month;(b)Receivables equivalent to 2 (Two) months of energy charges for sale of electricity calculated on the normative CUF;(c)Maintenance spare @ 15% of operation and maintenance expenses(2)The Working Capital requirement in respect of following power projects shall be computed in accordance as follows:Biomass, Biogas Power, MSW and Bagasse based Co-generation(a)Fuel costs for four months equivalent to normative PLF;(b)Operation & Maintenance expense for one month;(c)Receivables equivalent to 2 (Two) months of fixed and variable charges for sale of electricity calculated on the target PLF;(d)Maintenance spare @ 15% of operation and maintenance expenses(3)Interest on Working Capital shall be at interest rate estimated by the Commission.
