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State of Madhya Pradesh - Section

Section 53 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

53.

The tariff determined based on the norms shall be the maximum tariff and the M.P. Power Management Co. Ltd. on behalf of the Distribution Licensee shall invite bids from Generators/ Developers. The Generators/ Developers bidding lowest tariff will be allowed to install the power plant within Madhya Pradesh for selling the generated power to the Distribution Licensees.