Section 44(8) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(8)Any shortfall in the energy charges on account of saleable scheduled energy (ex-bus) being less than the saleable design energy (ex-bus) during the tariff period 2014-19 which was beyond the control of the generating station and which could not be recovered during the said tariff period shall be recovered in accordance with clause (7) of this Regulation.
