Section 19 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018
19. "Cut-off Date" shall mean 31stMarch of the Year closing after two (2)Years from the Year of commercial operation of the project, and in case the project is declared under commercial operation in the last quarter of a Year, the Cut-off Date shall be 31stMarch of the Year closing after three (3) Years from the Year of commercial operation:
Provided that the Cut-off Date may be extended by the Commission if it is proved on the basis of documentary evidence that the capitalisation could not be made within the Cut-off Date for reasons beyond the control of the project developer;
