Section 17(17) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
17.2The Commission shall after examining the schedule of charges filed by the licensee and after considering the views of all interested parties issue an order granting its approval thereon with such modifications, alterations or such conditions as may be specified in that order.Provided that the schedule of charges approved by the Commission shall unless and otherwise amended or revoked, continue to be in force.
