Section 11 in Bihar Electricity Regulatory Commission (Renewable Purchase Obligation, its Compliance and REC Framework Implementation) Regulations, 2010
11. Overriding Effect.
- Notwithstanding anything contained contrary to -(a)the BERC (Terms and Conditions for Determination of Tariff) Regulations, 2007; and(b)the BERC (Terms and Conditions for Open Access) Regulations. 2006; and(c)the order dated 21st May, 2009 and review order dated 29th June, 2010 in respect of Determination of Tariff for Bagasse based Cogen Plants and Biomass Power Plants, the terms and conditions stated therein.(d)the BERC (Terms and Conditions for Tariff Determination from Solar Energy Sources) Regulations 2010 and any other relevant regulations. notified by the Commission under section 181 of the Electricity Act 2003; these regulations will have overriding effect.
