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State of Madhya Pradesh - Section

Section 66 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

66. Other Costs.

- The fuel cost in such projects shall not be considered in line with CERC. Therefore, related norm like Station Heat Rate, Fuel cost escalation, Gross Calorific Value etc are not applicable.