Section 9(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(1)The generating company or the transmission licensee may make an application for determination of tariff for new generating station or unit thereof or transmission system or element thereof in accordance with the Procedure Regulations within 60 days of the anticipated date of commercial operation:Provided that where the transmission system comprises various elements, the transmission licensee shall file an application for determination of tariff for a group of elements on incurring of expenditure of not less than 70% of the cost envisaged in the Investment Approval or Rs. 200 Crore, whichever is lower, as on the anticipated date of commercial operation:Provided further that the generating company or the transmission licensee, as the case may be, shall submit Auditor Certificate and in case of non-availability of Auditor Certificate, a Management Certificate duly signed by an authorised person, not below the level of Director of the company, indicating the capital cost incurred as on the date of commercial operation and the projected additional capital expenditure for respective years of the tariff period 2019-24:Provided also that where interim tariff of the generating station or unit thereof and the transmission system or element thereof including communication system has been determined based on Management Certificate, the generating company or the transmission licensee shall submit the Auditor Certificate not later than 60 days from date of granting interim tariff.
