Section 3(10) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(10)"Change in Law" means occurrence of any of the following events:(a)enactment, bringing into effect or promulgation of any new Indian law; or(b)adoption, amendment, modification, repeal or re-enactment of any existing Indian law; or(c)change in interpretation or application of any Indian law by a competent court, Tribunal or Indian Governmental Instrumentality which is the final authority under law for such interpretation or application; or(d)change by any competent statutory authority in any condition or covenant of any consent or clearances or approval or licence available or obtained for the project; or(e)coming into force or change in any bilateral or multilateral agreement or treaty between the Government of India and any other Sovereign Government having implication for the generating station or the transmission system regulated under these regulations.
