Section 23(4) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(4)The Commission shall treat any incentive or subsidy and/or grant/budgetary support available from the MNRE/State Government, to the extent specified under regulation 22, to have been utilized towards prepayment of debt in such phases as it may deem fit, leaving balance loan to be considered for determination of tariff.
