Section 9(9) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
9.2A Petition for determination of Project Specific Tariff shall be filed by the Project developer and shall be accompanied by:9.2.1Information in Forms 1.1, 1.2, 2.1 and 2.2 as applicable, and as appended in these Regulations;9.2.2Fees for filing the Petition, as applicable;9.2.3Detailed project report outlining the following:(a)technical and operational details;(b)site specific aspects;(c)premise for capital cost and financing plan, etc.;(d)A statement of all applicable terms and conditions;(e)expected expenditure for the period for which tariff is to be determined;(f)A statement containing full details of calculation of any subsidy and incentive received, due or assumed to be due from the Central Government and/or State Government / Administration;(g)the proposed tariff calculated without consideration of the subsidy and incentive (with working in iterative excel format).9.2.4The consent from Distribution Licensee to procure power at tariff approved by the Commission in the form of Initialled Energy Purchase Agreement (EPA), Memorandum of Understanding (MoU) or letter from the Distribution Licensee of the area.9.2.5Any other information that the Commission requires from the Petitioner to submit.9.2.6The proceedings for determination of tariff shall be in accordance with the JERC (Conduct of Business) Regulations, 2009 as amended from time to time.
