Section 19 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
19. Rebate
.-(1) For payment of bills of the generating company through letter of credit, a rebate of 2% shall be allowed.(2)Where payments are made other than through letter of credit within a period of one month of presentation of bills by the generating company, a rebate of 1% shall be allowed.
