Section 9 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
9. Time limit for making an application for determination of tariff.
- 9.1 An application for determination of tariff shall be made to the Commission not less than one hundred and twenty (120) days before the date on which such tariff is intended to be made effective:Provided that the date of receipt of application for the purpose of this Regulation shall be the date of intimation about receipt of a complete application in accordance with Regulation 8.4 above:Provided further that under a multi-year tariff framework,-(i)the application for determination of tariff for any financial year shall be made not less than one hundred and twenty (120) days before the commencement of such financial year;(ii)the application for annual performance review during any financial year of the control period shall be made not less than one hundred and twenty (120) days before the close of such financial year:
