Section 13(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(4)After truing up, if the tariff already recovered exceeds or falls short of the tariff approved by the Commission under these regulations, the generating company or the transmission licensee, shall refund to or recover from, the beneficiaries or the long term customers, as the case may be, the excess or the shortfall amount along with simple interest at the rate equal to the bank rate as on 1st April of the respective years of the tariff period in six equal monthly instalments.Chapter - 4 Tariff Structure
