Section 31(31) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
31.2New generating stations31.2.1Any generating station commissioned on or after the date of notification of these Regulations shall be assumed to be financed at a normative debt:equity ratio of 70:30.31.2.2A Generating Company that has achieved financial closure in respect of a new generating station prior to the date of notification of these Regulations with a debt:equity ratio less than 70:30 may apply to the Commission for exemption from Regulation 31.2.1 along with reasons therefor:Provided that the Commission may exempt such generating station from the normative debt:equity ratio if it believes that the application of Regulation 31.2.1 is likely to adversely affect the commissioning schedule of such generating station and thereby, the cost and/or quantity of electricity supplied to consumers.
