Section 69 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
69.
In the event of variation in the fuel cost, the Board/Utilities may make application to the Commission in terms of Section 12(f) 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/Utilities.
