Section 27(10) in Karnataka Electricity Reform Act, 1999
(10)No tariff or part of any tariff implemented under sub-section (5) may be amended more than once in any financial year, except in respect of any charges expressly permitted under the terms of any fuel surcharge formula as may be approved by the Commission. At least three months before the proposed date for implementation of any tariff or amendment to a tariff, the licensee shall provide details of the proposed tariff or amendment to a tariff to the Commission, together with such further information as the Commission may require to determine whether the tariff or amended tariff would satisfy the provisions of subsection (5). If the commission considers that the proposed tariff or amended tariff of a licensee does not satisfy any of the provisions of subsection (5), it shall within sixty days of receipt of all the information which it required, and after consultation with the Commission Advisory Committee and the licensee, notify the licensee that the proposed tariff or amended tariff is unacceptable to the Commission and it shall provide to the licensee an alternative tariff or amended tariff which shall be implemented by the licensee. The Commission shall notify its decision on the proposed amended tariff within ninety days of receipt of all information.
