Section 5 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
5. Control Period or Review Period.
- The Control Period or Review Period under these Regulations shall be of five years w.e.f. 01.04.2017 or from the date of order, whichever is later.Provided that the benchmark capital cost for Solar PV and Solar thermal projects may be reviewed from time to time as the Commission deems it necessary;Provided also that the tariff determined as per these Regulations for the RE projects commissioned during the Control Period, shall continue to be applicable for the entire duration of the 'useful life' as specified in these Regulations;Provided also that in case Regulations for the next Control Period are not notified until commencement of next Control Period, the tariff norms as per these Regulations shall continue to remain applicable until notification of the revised Regulations.
