Section 8 in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010
8. Petition and proceedings for determination of tariff.
(1)The Commission may notify the generic preferential tariff on suo motu basis pursuant to issuance of revised norms by Central Electricity Regulatory Commission or Bihar Electricity Regulatory Commission.(2)A petition for determination of project specific tariff shall be accompanied by such fee as may be determined by regulations and shall be accompanied by(a)Information in forms as appended in Appendix I to these regulations.(b)Detailed project report outlining technical and operational details, site specific aspects, premise for capital cost and financing plan etc.(c)A statement of all applicable terms and conditions and expected expenditure for the period for which tariff is to be determined.(d)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. This statement shall also include the proposed tariff calculated without consideration of the subsidy and incentive.(e)Any other information that the Commission requires the petitioner to submit.(3)The proceedings for determination of tariff shall be in accordance with the Conduct of Business Regulations.
