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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(2)For Project specific tariff, the following provisions shall apply:- If the equity actually deployed is more than 30% of the capital cost, equity in excess of 30% shall be treated as normative loan.Provided that where equity actually deployed is less than 30% of the capital cost, the actual equity shall be considered for determination of tariff:Provided further that the equity invested in foreign currency shall be designated in Indian rupees on the date of each investment.