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State of Bihar - Section

Section 17 in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010

17. Interest on Working Capital.

(1)The Working Capital requirement in respect of solar PV, and Solar thermal power projects shall be computed in accordance with the following :
(a)Operation and Maintenance expenses for one month;
(b)Receivables equivalent to 2 (Two) months of energy charges for sale of electricity calculated on the normative Capacity Utilisation Factor (CUF);
(c)Maintenance spares @ 15 Percent of operation and maintenance expenses
(2)Interest on working capital shall be at interest rate equivalent to average State Bank of India short term Prime Lending Rate (STPLR) during the previous year plus 100 basis points. In case of change of SBI Policy as regard STPLR the Commission may Suo Motu amend this rate of basis points over and above the bank interest rate.