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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Himachal Pradesh - Subsection

Section 36(3)(v) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(v)The free energy to be allowed for any period for the purpose of subregulation (2) shall in no case be more than that actually deducted for that period in the energy accounts, out of the total energy received at the interconnection point.