Section 8(8) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(8)A Generating Company or Licensee may, as a result of additional information not previously known or available to him at the time the forecast under Regulation 6 was developed, apply for a modification in the approved forecast of aggregate revenue requirement and expected revenue from tariff and charges for the remainder of the Control Period, as part of the annual performance review:Provided that the Generating Company or Licensee may be allowed a modification of the approved forecast under this Regulation not more than once in each Control Period.
