Section 10(10) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
10.2For Renewable Energy Projects, for which the Project Specific Tariff is determined by the Commission, the Distribution Licensee shall file the Petition for prior approval of Energy Purchase Agreement for procurement of power from such Renewable Energy Project(s):Provided that in case the Project Developer and Distribution Licensee opt to file the Petition for approval of EPA and determination of tariff, the Project Developer and Distribution Licensee shall file Joint Petition in this regard.
