Section 10(4) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
(4)Notwithstanding anything contained in Paras (3) above, the developers of hydroelectric projects of more than 100 MW design capacity for which sites have been awarded earlier by following a transparent process and on the basis of pre-determined set of criteria would have the option of getting the tariff determined by the Appropriate Commission for the power to be sold through long term PPA on the basis of cost plus under Section 56 of the Act.In case of projects covered under Paras (3) and (4), the Commission shall determine tariff ensuring the following :-i. Any expenditure incurred or committed to be incurred by the project developer for getting project site allotted (except free power as notified) would neither be included in the project cost, nor any such expenditure shall be passed through in tariff ;ii. The project cost shall include the cost of the approved R&R plan of the project which shall be in conformity with the State Rehabilitation and Resettlement Policy currently in force. In case no such policy has been notified by the State Government, then the R&R plan shall be formulated in the light of National R&R policy ;iii. Annual fixed charges shall be taken pro-rata to the saleable design energy tied up on the basis of long term PPAs with respect to total saleable design energy. The total saleable design energy shall be arrived at by deducting the following from the design energy at the bus bar :-(a)Free power as may be notified by the State Government from time to time for the host State and percentage for contribution towards Local Area Development Fund as may be constituted by the State Government. This free power may be suitably staggered as decided by the State Government.Energy to be provided free of cost every month to every Project Affected Family as may be notified by the State Government to be offered through the concerned distribution licensee in the designated resettlement area/ projects area for a period of ten years from the date of commissioning.Capital Cost of the Project. -
