Section 45B(4) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(4)APTRANSCO must file with the Commission all information (including sales data from the DISCOMS/ RESCOS) required for calculation of the Fuel Surcharge Adjustment within 30 days of the end of the respective quarter failing which it will forfeit any future claims on this account for such quarter. DISCOMS/RESCOS should use actual consumption details of the relevant quarter when levying FSA.
