LAWS(APTE)-2014-5-13

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

Decided On May 15, 2014
In Re: Determination Of Benchmark Capital Cost Norm For Solar Pv Power Projects And Solar Thermal Power Projects Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE Commission 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.

(2.) 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.

(3.) UNDER Regulation 5 of RE Tariff Regulations, the Commission vide Order dated 7th January, 2014, proposed to determine the Benchmark Capital Cost Norm for Solar PV power projects and Solar thermal power projects for the year 2014 -15 (Petition No. 353/SM/2013) and invited comments/suggestions/objections from the stakeholders. Public Notice was issued inviting comments/suggestions/objections on 8th January, 2014. Last date of submission of comments/suggestions/objections was 31st January, 2014.