Section 21 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
21. Taxes and Duties.
- Tariff determined under these Regulations shall be exclusive of taxes and duties as may be levied by the appropriate Government:Provided that the taxes and duties levied by the appropriate Government shall be allowed as pass through on actual incurred basis.
