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[Cites 0, Cited by 0] [Section 5(49)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(49)(i) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011

(i)Provided that if such variations are large, and it is not feasible to recover in one year alone, the Commission may take a view to create a regulatory asset, as per the guidelines provided in clause 8.2.2 of the National Tariff Policy.