Section 8(11) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(11)Where after the truing up, the tariff recovered exceeds the tariff approved by the Commission under these regulations, the generating company or the transmission licensee, shall refund to the beneficiaries or the long term transmission customers/DICs, as the case may be, the excess amount so recovered as specified in the Clause 13 of this regulation.
