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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2)(a) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017

(a)The loans arrived at in the manner indicated in the regulation 23 shall be considered as gross normative loan for calculation for interest on loan. The normative loan outstanding as on 1st April of every year shall be worked out by deducting the cumulative repayment up to 31st March of previous year from the gross normative loan.