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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(h) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(h)"Renewable energy generator" means the person(s) generating or intending to generate energy, including cogeneration, from renewable energy sources;
(hh)[ "Government Designated Agency/Designated Agency" means the agency designated by the State Government for certifying the zero date as well as for issuing certificates under regulation 13 of these regulations and for discharging such other functions relating to implementation of SHPs as may be assigned to it by the State Government: [Substituted by Notification No. No. HPERC/428, dated 28.1.2019.]