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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(ii) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(ii)In case of commercial operation of units of generating station or elements of the transmission system on or after 1.4.2019, the generating company or the transmission licensee shall file a consolidated petition, in accordance with the provisions of the Procedure Regulations, combining all the units of the generating station or all elements of the transmission system which are anticipated to achieve commercial operation during the next two months from the date of application: