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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(52) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019

52.2Non-compliance with the condition of fossil fuel usage by the Project Developer during any financial year, shall result in withdrawal of applicability of tariff as per these Regulations for such Biomass Power project.