Section 17(6) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(6)[] [Re-numbered '(5)' by Notification No. No. HPERC/428, dated 28.1.2019.] Where the power purchase agreement has been executed for the original capacity and the renewable energy generator sells energy from the additional capacity, under the relevant Regulations governing REC mechanism, to the distribution licensee with a provision to sell such energy to the licensee for the balance part of the tariff period after exit from the REC mechanism, the following provisions shall apply:-(i)the tariff for the entire net saleable energy for the residual part of the tariff period shall be fixed/determined in accordance with sub-regulation [(2), (3), (4) or (5)] [Substituted '(2), (3) or (4)' by Notification No. No. HPERC/428, dated 28.1.2019.], as the case may be;(ii)during the interim period when the energy is sold partly under the power purchase agreement for the original capacity and partly through the REC mechanism-(a)unless provided otherwise in the power purchase agreement for the original capacity, the tariff applicable for the original capacity shall not be subject to any adjustment, on account of variation in free power, under sub-regulation [(7)] [Substituted '(6)' by Notification No. No. HPERC/428, dated 28.1.2019.].(b)the total net saleable energy shall be apportioned in a firm ratio on the basis of original capacity and the enhanced capacity.
