Section 79(1) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
(1)No generating company, owned or controlled by the Central Government and no generating company other than those owned or controlled by the Central Government, which has entered into or otherwise has a composite scheme for generation and sale of electricity in more than one State shall charge their customers any tariff for supply of electricity without the general or specific approval of such tariff by the Commission.
