Section 7 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
7. Project Specific tariff.
(a)Project specific tariff, on case to case basis, shall be determined by the Commission for the following types of projects:[i. Municipal Solid Waste and Refuse Derived Fuel based power projects; [Substituted by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).]Provided that the Commission while determining the project specific tariff for Municipal Solid Waste and Refuse Derived Fuel based power projects shall be guided by the provisions of Chapter 5A of these Regulations.]ii. Solar PV and Solar Thermal Power projects, if a project developer opts for project specific tariff:Provided that the Commission while determining the project specific tariff for Solar PV and Solar Thermal shall be guided by the provisions of Chapters 7 & 8 of these Regulations.iii. Hybrid Solar Thermal Power plants;iv. Other hybrid projects include renewable-renewable or renewable conventional sources, for which renewable technology is approved by MNRE;v. Biomass project other than that based on Rankine Cycle technology application with water cooled condenser;vi. Any other new renewable energy technologies approved by MNRE.(b)Determination 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.Provided that the financial norms as specified under Chapter-2 of these Regulations, except for capital cost, shall be ceiling norms while determining the project specific tariff.
