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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2)(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)In the second year i.e. after the expiry of period mentioned in clause (a) above, the share of the beneficiaries shall be 10% which shall be progressively increased by 10% every year till it reaches 50%, where after the proceeds shall be shared in equal proportion, by the generating company and the beneficiaries.