Section 12 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
12. Debt Equity Ratio.
(1)For generic tariff to be determined based on suo-motu petition, the debt equity ratio shall be 70:30.(2)For Project specific tariff, the following provisions shall apply:- If the equity actually deployed is more than 30% of the capital cost, equity in excess of 30% shall be treated as normative loan.Provided that where equity actually deployed is less than 30% of the capital cost, the actual equity shall be considered for determination of tariff:Provided further that the equity invested in foreign currency shall be designated in Indian rupees on the date of each investment.
