Section 1 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
1. Short title and commencement.
(1)These regulations may be called the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019.(2)These regulations shall come into force on 1.4.2019, and unless reviewed earlier or extended by the Commission, shall remain in force for a period of five years from 1.4.2019 to 31.3.2024:Provided that where a generating station or unit thereof and transmission system or an element thereof, has been declared under commercial operation before the date of commencement of these regulations and whose tariff has not been finally determined by the Commission till that date, tariff in respect of such generating station or unit thereof and transmission system or an element thereof for the period ending 31.3.2019 shall be determined in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 as amended from time to time.
