Section 44(6) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(6)In case the saleable scheduled energy (ex-bus) of a hydro generating station during a year is less than the saleable design energy (ex-bus) for reasons beyond the control of the generating station, the treatment shall be as per clause (7) of this Regulation, on an application filed by the generating company.
