Section 66(5) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(5)The generating company and the beneficiaries of a generating station or the transmission licensee and the long term customer of transmission system shall be required to approach the Commission for charging lower tariff in accordance with clauses (1) to (3) above. The details of the accounts and the tariff actually charged under clauses (1) to (3) shall be submitted at the time of true up.
