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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019

(6)The Power System Operation Corporation Limited shall make every effort to re-finance the loan as long as it results in net savings on interest and in that event the costs associated with such re-financing shall be borne by the users and the net savings shall be shared between the users and the Power System Operation Corporation Limited in the ratio of 50:50. The changes to the terms and conditions of the loans shall be reflected from the date of such re-financing.Provided that the users shall not withhold any payment on account of the interest claimed by the users and the Power System Operation Corporation Limited during the pendency of any dispute arising out of re-financing of loan.