Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(7) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(7)The additional operation and maintenance expenses on account of implementation of revised emission standards shall be notified separately:Provided that till the norms are notified, the Commission shall decide the additional O&M expenses on case to case basis.