Section 25(25) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
25.2Subject to the exceptions contained in this Regulation 25, any variation, during any quarter of a financial year, in the quantum or cost of power procured and any procurement from a source other than a previously approved source, in excess of five (5) per cent of the quantum or cost, as the case may be, of power procurement for such quarter, as approved by the Commission in the power procurement plan of the Distribution Licensee, shall be only with the prior approval of the Commission.Provided that a variation in the cost of power procured on account of changes in the price of fuel, calculated in accordance with Regulation 82, shall not be included in determining the need for prior approval of the Commission under this Regulation 25.2.
