Section 8(13) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(13)The amount under-recovered or over-recovered, along with simple interest at the rate equal to the bank rate as on 1st April of the respective year, shall be recovered or refunded by the generating company or the transmission licensee, as the case may be, in six equal monthly instalments starting within three months from the date of the tariff order issued by the Commission.Chapter - 4 Computation of Capital Cost and Capital Structure
