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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(2)The Working Capital requirement in respect of following power projects shall be computed in accordance as follows:Biomass, Biogas Power, MSW and Bagasse based Co-generation
(a)Fuel costs for four months equivalent to normative PLF;
(b)Operation & Maintenance expense for one month;
(c)Receivables equivalent to 2 (Two) months of fixed and variable charges for sale of electricity calculated on the target PLF;
(d)Maintenance spare @ 15% of operation and maintenance expenses