Section 8(3) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
(3)A petition for determination of project specific tariff shall be accompanied by such fee as may be determined by Regulations and shall be accompanied by:(a)Information in forms 1.1, 1.2, 2.1 and 2.2 as the case may be, and as appended in these regulations;(b)Detailed project report outlining technical and operational details, site specific aspects, premise for capital cost and financing plan etc.(c)A Statement of all applicable terms and conditions and expected expenditure for the period for which tariff is to be determined.(d)A statement containing full details of calculation of any subsidy and incentive received, due or assumed to be due from the Central Government and/or State Government. This statement shall also include the proposed tariff calculated without consideration of the subsidy and incentive.(e)Any other information that the Commission requires the petitioner to submit.
