Section 8(10) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(10)The generating company or the transmission licensee as the case may be, shall submit for the purpose of truing up, details of actual capital expenditure and additional capital expenditure incurred for the period from 1.4.2014 to 31.3.2019, duly audited and certified by the auditor.
