Section 19(4) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(4)In case of the generating station and the transmission system including communication system declared under commercial operation prior to 1.4.2014, but where debt:equity ratio has not been determined by the Commission for determination of tariff for the period ending 31.3.2014, the Commission shall approve the debt:equity ratio based on actual information provided by the generating company or the transmission licensee as the case may be.
