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Union of India - Section

Section 47 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

47. Norms to be ceiling norms.

- Norms specified in these regulations are the ceiling norms and shall not preclude the generating company or the transmission licensee, as the case may be, and the beneficiaries and the long-term transmission customers /DICs from agreeing to the improved norms and in case the improved norms are agreed to, such improved norms shall be applicable for determination of tariff.