Section 8 in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
8. Project Specific Tariff.
- 8.1 Project Specific Tariff, on case to case basis, shall be determined by the Commission for the following types of projects:(1)Solar Thermal;(2)Biomass Power Projects based on Rankine cycle Technology;(3)Biomass Gasifier based projects;(4)Biogas based projects;(5)Municipal Solid Waste, Refuse Derived Fuel based projects with Rankine cycle technology and plasma gasification as approved by MNRE;(6)Tidal power projects;(7)Solar PV with/without battery bank (Hybrid or Stand-alone)(8)Solar and Wind Hybrid(9)Any other Renewable Energy technology as approved by MNRE.(10)As per third proviso of Regulation 7.1, Project seeking Government subsidy.8.2Determination of Project specific tariff for generation of electricity from such Renewable Energy sources shall be in accordance with such terms and conditions as stipulated under relevant Orders of the Commission:8.3No annual generic tariff shall be determined for the technologies mentioned in Clause 8.1 of this Regulation:Provided that the Financial and Operational norms as may be specified in these Regulations would be the ceiling norms suitably adjusted for subsidy amount (if any), while determining the Project Specific Tariff.
