Section 7(9) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011
(9)The Licensee shall submit the revised ARR and corresponding tariff adjustments 120 days before the commencement of the Financial Year. The revised estimates shall be required because of trued-up costs on account of uncontrollable variations, revised sales and power purchase estimates, depreciation, Return on Capital Employed, incentive mechanism for exceeding the targets, and implementation of performance framework for quality of supply targets as per the prescribed formats.Review at the end of the Control Period
