Section 8 in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
8. Disposal Of Application.
(1)The Commission shall process the filings made by the Transmission Licensee in accordance with these Regulations and the Conduct of Business Regulations.(2)Based on the Transmission Licensees? filings, objections/ suggestions from public and other stakeholders, the Commission may accept an application with such modifications and/or such conditions as may be deemed just and appropriate and issue, within 120 days of the receipt of the application and considering all suggestions and objections from public and other stakeholders, an Order containing inter alia targets for controllable items and the approved Aggregate Revenue Requirement for the Transmission Business for each year of the Control Period.
