Section 63(b) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(b)In the second year, the share of the beneficiaries shall be 10% which shall be progressively increased by 10% every year till it reaches 50%, where after the proceeds shall be shared in equal proportion, by the generating company or the transmission licensee, as the case may be, and the beneficiaries.
