Section 32 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
32. Refund of excess amount.
- A transmission or distribution licensee or generating company shall recover the charges as per the tariff determined by the Commission. If any transmission or distribution licensee or generating company recovers the charges exceeding the tariff determined by the Commission, the excess amount shall be refunded to the person who has paid such excess charges, along with interest equivalent to the bank rate without prejudice to any other liability incurred by the transmission or distribution licensee or generating company.
