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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5)(ix) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011

(ix)For any new generating station for which tenders for supply of plants and equipments have been invited after 15.10.2007 and whose project cost is not determined / approved under these regulations, the concerned generating station shall submit all the information as required under regulation 2.8.1.4 to the Commission and obtain approval of the Commission before electricity is supplied by that generating station. to the distribution licensee at a tariff determined under section 62 of the Act.