Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 41 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

41.

The tariff for such inadvertent power supplied to the grid shall be at the rate as determined by the Commission during the control period subject to the condition that it shall not be more than the rate as determined for the inadvertent power for other renewable sources of energy.