Section 29 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
29. Subsidised Tariffs.
- 29.1 The Commission shall allocate the subsidy provided the State Government requires the grant of any subsidy to any consumer or class of consumers in the tariff determined by the Commission under Section 62 of the Act.29.2The State Government shall, notwithstanding any direction which may be given under Section 108 of the Act, pay in advance on a quarterly basis this amount of subsidy to the Petitioner. This amount shall be deposited in the account of the Petitioner at the beginning of each quarter.
