Section 10 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
10. Tariff Design
.-(1) The generic tariff shall be determined on levellised basis for the Tariff Period:Provided that for renewable energy technologies having single part tariff with two components, tariff shall be determined on levellised basis considering the year of commissioning of the project for fixed cost component while the fuel cost component shall be specified on year of operation basis.(2)For the purpose of levellised tariff computation, the discount factor equivalent to weighted average cost of capital shall be considered.(3)Levellisation shall be carried out for the "useful life" of the Renewable Energy project while Tariff shall be specified for the period equivalent to "Tariff Period".
