Section 17(7) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(7)[] [Re-numbered '(6)' by Notification No. No. HPERC/428, dated 28.1.2019.] In the cases covered by [sub-regulations (3), (4) (5) and clause (i) of sub-regulation (6)] [Substituted 'sub-regulations (3), (4) and clause (i) of sub-regulation (5)' by Notification No. No. HPERC/428, dated 28.1.2019.], the tariff shall be adjusted on account of variation in the free power in accordance with sub- regulations (2) and (3) of regulation 36:Provided that in case capacity enhancement is approved by the State Government, if the percentage rate of free power undergoes change due to-(i)any change in general policy during the intervening period between the dates of execution of Implementation Agreement for the original capacity and the Supplementary Implementation Agreement for the enhanced capacity, e.g. on account of Local Area Development, change in basic rates, change in the category of the project based on the capacity etc; or(ii)additional free power specifically for enhancement of capacity:- the variations in free power on account of item (i) shall only be considered for adjustment in tariff as per sub-regulations (2) and (3) of regulation 36, but additional free power for capacity enhancement as per item (ii) shall not be considered for tariff adjustment.
