Section 7(9) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(9)The Licensee shall submits the revised ARR and corresponding tariff adjustment 120 days before the commencement of the Financial Year. The revised estimates shall be required because of trued up costs on account of depreciation, Return on Capital Employed, incentive mechanism for exceeding the targets and implementation of performance framework for quality of supply targets as per the prescribed formats.
