Section 7(13) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(13)The amount under-recovered or over-recovered, along with simple interest at the rate equal to the Base Rate of State Bank of India plus 150 basis point as on 1st April of the respective year, shall be recovered or refunded by the Licence in six equal monthly instalments starting within three months from the date of the tariff order issued by the Commission after the truing up excise.Review at the end of the Control Period
