Section 67 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
67. Deviation from norms.
- Tariff for sale of electricity generated from a generating station based on renewable energy sources, may also be agreed between a generating company and a licensee, in deviation from the norms specified in these Regulations subject to the conditions that the levelled tariff over the useful life of the project on the basis of the norms in deviation does not exceed the levelled tariff calculated on the basis of the norms specified in these Regulations.
