Section 11(2) in Gujarat Electricity Regulatory Commission (Multi Year Tariff Framework) Regulation, 2007
(2)The approved aggregate loss to the Generating Company or Licensee on account of controllable factors shall be dealt with in the following manner:(a)One-third of the amount of such loss may be passed on as an additional charge in tariffs over such period as may be specified in the Order of the Commission under Regulation 9.7; and(b)The balance amount of loss shall be absorbed by the Generating Company or Licensee.
