Section 15 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
15. Publication of tariff.
- The Applicant within specified time in the order of the Commission, publish the salient features of tariff, in two daily newspapers, one Hindi and one English having wide circulation in its area of supply and in case of a generating company, having wide circulation in the State. Tariff shall come into force only after such publication and shall remain in force until any amendment to the tariff is approved by the Commission and published by the transmission or distribution licensee or the generating company.
