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State of Odisha - Section

Section 8 in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

8. Procedure for Filing.

- For the purpose of determination of Annual Revenue Requirement (ARR) and calculation of tariff, the licensee/generating company shall furnish the required information with regard to technical, commercial and financial parameters in the formats as approved by the Commission from time to time.