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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(2)The generating company or the transmission licensee, may opt to charge a lower tariff for a period not exceeding the validity of these regulations on agreeing to deviation from operational parameters, reduction in operation and maintenance expenses, reduced return on equity and incentive specified in these regulations.