Section 12(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(2)A petition for determination of tariff shall be accompanied by specified fee and information in forms stipulated by the Commission for the previous year, current year and the ensuing year(s). The information for the previous year should be based on audited accounts and in case audited accounts for previous year are not available, audited accounts for the immediately preceding previous year should also be filed along with unaudited accounts for the previous year.
