Section 14 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
14. Disposal of application. - 14.1 The Commission shall process the filings made by the Generating Company in accordance with these Regulations and the Conduct of Business Regulations.
14.2Based on the generating company's filings, objections/ suggestions from public and other stakeholders, the Commission may accept the application with such modifications and/or such conditions as may be deemed justified and appropriate and issue :(a)An Order approving or rejecting the Business Plan shall, as far as practicable, within sixty (60) days from receipt of a complete Business Plan. The Order shall also contain targets for controllable items for the Control Period :(b)A Tariff Order, within 120 days of the receipt of the application and after considering all suggestions and objections from public and other stakeholders, containing inter alia Trued up cost components for the Year preceding the base year, estimation of parameters for the Base Year and determination of ARR and generation tariff for each year of the Control Period.
