8. Tariffs of generating companies under Section 79.
- The tariff determined by the Central Commission for generating companies under Clauses (a) or (b) of sub-section (1) of Section 79 of the Act shall not be subject to re-determination by the State Commission in exercise of functions under Clauses (a) or (b) of sub-section (1) of Section 86 of the Act and subject to the above the State Commission may determine whether a Distribution Licensee in the State should enter into Power Purchase Agreement or Procurement process with such generating companies based on the Tariff determined by the Central Commission.
