Section 5(5) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(5)The licensee shall, after receipt of the estimated cost of the interconnection facilities, provide appropriate facilities consistent with the grid connectivity standards laid down by the Authority or as specified in the relevant Code(s)/Regulations-(i)in case where such facilities are to be provided at an existing substation, within a period of 12 months or as may be agreed otherwise;and(ii)in case of the new sub-station, within such period as may be mutually agreed keeping in view the time frame in which such new sub-station is to be commissioned:Provided that the renewable energy generator shall give prior intimation, at least 4 months before the expected date of commencement of operation of the project, to the licensee about his intention and readiness to inject power and also regarding the arrangements finalised by him for disposal of power beyond the interconnection point:Provided further that the renewable energy generator will have to comply with the connectivity standards and the conditions as specified in the State Grid Code/Indian Electricity Grid Code (IEGC) - Regulation 2010, the Electricity Distribution Code and/or any other Standards/Codes/Regulations as may be relevant.
