Section 14 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
14. Control period.
- 14.1 The applicant shall submit a forecast of his aggregate revenue requirement and expected revenue from tariff and charges for the approval of the Commission for each financial year within a control period of five (5) financial years:Provided that for the first application made to the Commission under this Part, the control period shall be three (3) financial years i.e. April 1, 2006 to March 31, 2009.Provided further that the Commission may, based on the experience gained with implementation of multi-year tariffs in the State, extend or reduce the duration of subsequent control periods, as it may deem appropriate:Provided also that the Commission shall not so extend or reduce the duration of subsequent control periods without hearing the parties affected:Provided also that the Commission shall not extend or curtail the duration of any control period during such control period.
