Section 3(2) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(2)These Regulations shall not apply in the following cases:-(i)[where agreements for disposal/use of energy, whether on long term basis or under REC mechanism or otherwise] [Substituted 'where long term agreements for disposal/use of energy' by Notification No. No. HPERC/428, dated 28.1.2019.] have either already been signed by the renewable energy generators or have been approved by the Commission, or the joint petitions for the approval of the Power Purchase Agreements have been filed before the Commission, prior to the date of commencement of these Regulations:Provided that in case the capacity has been enhanced subsequent to signing/approval of such agreement(s), the applicability of these regulations shall be ascertained, based on such criteria, separately for the original capacity and the additional capacity;(ii)[Small Hydro Projects] [Substituted 'projects' by Notification No. No. HPERC/428, dated 28.1.2019.] upto 100 kW, for which the Commission may determine tariff through a separate order;(iii)where the tariff has been determined through transparent process of bidding in accordance with the guidelines issued by the Central Government;(iv)[ where the renewable energy generator, implementing the small hydro project, has commenced the operation of its project, prior to the date of commencement of these Regulations.] [Added by Notification No. No. HPERC/428, dated 28.1.2019.]
