Section 8(d) in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
(d)The project entity shall then file petition with the Central Commission or respective State Commission, as the case may be, for regulatory approval of the scheme for funding from PSDF. The Commission shall accord the regulatory approval if the scheme conforms to any of the purposes mentioned in Regulation 4 of these regulations and the Central Commission or the State Commission may seek such information from the entity and such other person as may be considered necessary.
