Section 46(b) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(b)In the second year, the share of the beneficiaries shall be 10% which shall be progressively increased by 10% every year till it reaches 50%, whereafter the proceeds shall be shared in equal proportion, by the generating company or the transmission licensee, as the case may be, and the beneficiaries.
