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EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY
 No.88]               NEW DELHI, WEDNESDAY,APRIL 4, 2001                             

CENTRAL ELECTRICITY REGULATORY COMMISSION
NOTIFICATION

New Delhi, the 4th April, 2001

No.L-7/25(2)/2001-CERC – In accordance with the Commission’s order dated 21-12-2000 in petitions No. 4/2000, 31/2000, 32/2000, 34/2000, 85/2000, 86/2000 and 88/2000, the revised terms and conditions, for determination of tariff shall come into force on 1-4-2001. The revised terms and conditions for determination of tariff have been notified by the Commission vide L-7/25(1)/2001-CERC dated 26-3-2001 under Section 28 of the ERC Act. The determination of final tariff by the Commission under the revised terms and conditions is likely to take some time.

It is, therefore, directed that w.e.f. 1st April 2001, the billing of charges shall continue to be done on the same basis as on 31-3-2001, for a period of six months i.e. up to 30-9-2001. This shall be subject to adjustment after final determination of tariff by the Commission in accordance with the revised terms and conditions already notified.

 K.VENUGOPAL, Secy.

[ADVT.III/IV/Exty./150/2001]

 

 

 

 

 

 

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