Section 8(9) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(9)The generating company or the transmission licensee as the case may be, shall make an application, as per Annexure-I to these regulations, for carrying out truing up exercise in respect of the generating station or a unit or block thereof or the transmission system or the transmission lines or sub-stations by 31.10.2019.
