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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3)(d) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016

(d)The time period for commissioning of all the units of the project shall ordinarily be fixed at four years from the date of approval of the commissioning schedule by the Commission. However, the Commission may, after recording reasons in writing, fix longer time period for hydroelectric projects (reservoir as well as run-of- river projects) of more than 100 MW capacity. Agreed timelines to achieve the fixed commissioning schedule along with penalty for delay shall be decided by the Commission. The Commission shall allow pass through the Interest During Construction (IDC) and Financing Cost (FC) only up to the period of delay not attributable to the developer. The approval of CEA, wherever required as per Section 8 of the Act, shall be sought ;