IN RE: DETERMINATION OF BENCHMARK CAPITAL COST NORM FOR SOLAR PV POWER PROJECTS AND SOLAR THERMAL POWER PROJECTS Vs. STATE

JUDGEMENT

(1.) THE Commission has notified the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012 (hereinafter "the RE Tariff Regulations") on February 6, 2012. The first proviso of the Regulation 5 of the RE Tariff Regulations provides that the Commission may annually review the benchmark capital cost norm for Solar PV and Solar thermal power projects. The Benchmark Capital Cost Norms as stipulated under Regulation 57(1) for Solar PV power project and under Regulation 61(1) for Solar thermal power project are applicable for solar power projects for the year FY 2012 -13.

(2.) IN exercise of the power under the Regulation 5 of RE Tariff Regulations, the Commission hereby proposes that the Benchmark Capital Cost Norm for Solar PV power projects for the year 2013 -14 shall be Rs. 800 Lakh per MW and Benchmark Capital Cost Norm for Solar thermal power projects for the year 2013 -14 shall be Rs. 1200 Lakh per MW.

(3.) COMMENTS /suggestions of the stakeholders on the above proposals are invited by 23rd November, 2012.