Section 79 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
79.
(1)No generating company, owned or controlled by the Central Government and no generating company other than those owned or controlled by the Central Government, which has entered into or otherwise has a composite scheme for generation and sale of electricity in more than one State shall charge their customers any tariff for supply of electricity without the general or specific approval of such tariff by the Commission.(2)No utility shall charge any tariff for the inter-State transmission of energy without the general or specific approval of the Commission:Provided that the above regulation shall apply to the generating companies owned or controlled by the Central Government with effect from the date the above regulation will be notified for operation by the Commission:Provided further that the existing tariff being charged by generating companies owned or controlled by the Central Government shall continue to be charged after the date of the notification as referred to in the above regulation for such period as may be specified in the notification without prejudice to the powers of the Commission to take up any matter relating to tariff falling within the scope of section 13 of the Act.
