Section 8(9) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(9)The Commission may, as a result of additional information not previously known or available to the Commission at the time the forecast under Regulation 6 was developed, if it so deems appropriate, either suo motu or on an application made by any interested or affected party, modify the approved forecast of aggregate revenue requirement and expected revenue from tariff and charges for the remainder of the Control Period, as part of the annual performance review.
