Section 11 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
11. Adherence to Tariff Order.
- 11.1 No tariff or part of any tariff may be ordinarily amended, more frequently than once in any financial year, except in respect of any changes expressly permitted under the terms of any fuel surcharge formula as specified in Regulation 82.11.2The Commission, may, after satisfying itself for reasons to be recorded in writing, allow for the revision of tariff.11.3If any Licensee or Generating Company recovers a price or charge exceeding the tariff determined under Section 62 of the Act and in accordance with these Regulations, the excess amount shall be recoverable by the person who has paid such price or charge along with interest equivalent to the bank rate of the Reserve Bank of India without prejudice to any other liability incurred by such Licensee or Generating Company.11.4The Licensee shall submit periodic returns as may be required by the Commission, containing operational and cost data to enable the Commission to monitor the implementation of its Order and reassess the basis on which tariff was approved.
