Section 17(17) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
17.2The Licensee or Generating Company shall make an application for annual performance review within the time limit specified in Regulation 9:Provided that the Licensee or Generating Company, as the case may be, submit to the Commission information in such form as may be stipulated by the Commission from time to time, together with the Accounting Statements, extracts of books of account and such other details as the Commission may require to assess the reasons for and extent of any variation in financial performance from the approved forecast of aggregate revenue requirement and expected revenue from tariff and charges:Provided further that the application for annual performance review shall be submitted to and dealt with by the Commission in the manner provided in Part B of these Regulations for submission of and dealing with an application for determination of tariff and within the time limit specified in the said Part for such application.
