Section 114(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(2)Any variation, during any half year of a financial year, in the quantum or cost of power procured and any procurement from sources other than that mentioned in the power procurement plan, approved by the Commission, in excess of five (5) percent of the quantum or cost, as the case may be, of power procurement for such half year, as approved by the Commission in the power procurement plan of the Distribution Licensee, shall be done only with the prior approval of the Commission:
