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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010

(3)Depreciation shall be chargeable from the first year of commercial operation. Provided that in case of commercial operation of the asset for part of the year, depreciation shall be charged on pro rata basis.