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[Cites 0, Cited by 0] [Section 27(7)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(7)(b) in Karnataka Electricity Reform Act, 1999

(b)that it does not consider the licensee's revenue calculations and tariff proposals to be in accordance with the methodology or procedure prescribed, and such notice shall,-
(i)specify fully the reasons why the Commission considers that the revenue calculations or tariff proposals furnished do not comply with the methodology, specified procedure or are incorrect;
(ii)propose a modification or an alternative calculation of the expected revenue from charges, which the licensee shall accept.