Section 45C(1) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)The State Government may, at any time as it considers appropriate, propose any subsidy to any class or classes of consumers and upon receiving such proposal, the Commission shall determine the amount to be paid as subsidy, the terms and conditions of such payment including the time and manner of payment of subsidy amounts by the State Government.
