Section 29 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
29. Multi-year tariffs.
- 29.1 The Commission may specify a trajectory under Regulation 16 for certain norms of operation for a generating station, for a Generating Company and/or for a Licensee in respect of his Generation Business:Provided that the Commission shall have regard to the provisions of any power purchase agreement or arrangement in specifying such trajectory:Provided further that where the Commission has stipulated a trajectory under Regulation 16, then the norms specified under this Part shall not apply for such variables as may be covered under such trajectory for the period covered by such trajectory.
