Section 7(3) in Joint Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2019
(3)Small hydro based projects:Provided that, in case of special circumstances, the Project Developer may approach the Commission for determination of Project Specific Tariff for above types of projects:Provided further that the Generic Tariff determined by the Commission through a Generic Tariff Order shall be excluding the impact of Capital Subsidy:Provided also that in case any Project under the above types of Projects avails Government Subsidy, the Project Developer shall approach the Commission for determination of Project Specific Tariff:Provided also that Financial and Operational norms except Capital Cost, O&M Expenses and Capacity Utilisation Factor or Plant Load Factor (as applicable) as specified in these Regulations would be the ceiling norms while determining the Project Specific Tariff.
