Section 27(15) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
(15)In the event of variation in the fuel cost, the Board/Utilities may make application to the Commission in terms of section 28(8) of the Act for the amendment in the last tariff so as to adjust the same provisionally from the date of such application subject to final adjustment as per finalised accounts of the Board/Utility.
