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EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY
 No.150]                      NEW DELHI, THURSDAY, AUGUST  1, 2002                        

CENTRAL ELECTRICITY REGULATORY COMMISSION

NOTIFICATION

New Delhi, the 31st July, 2002

No.L-7/25(2)/2002-CERC. - In continuation of the Commission's notification dated 4-4-2001, 21-9-2001, 23-1-2002 and 19-4-2002, it is hereby notified that the billing of charges on the basis mentioned in the notification dated 4-4-2001 shall continue for a further period of 3 months beyond 30-6-2002, that is, upto 30-9-2002 on provisional basis, subject to adjustment after final determination of tariff by the Commission.

    1. The above authorisation is subject to the condition that where tariff for the period from 1-4-2001 to 31-3-2004 has been already determined by the Commission or will be determined in the meantime, tariff so determined shall be charged.
    2. This is without prejudice to provisions of para 2.14 et seq, Chapter 2 and para 3.9 et seq, Chapter 3 of CERC (Terms and Conditions of Tariff) Regulations, 2001 notified on 26-3-2001 in regard to ABT.

 
K. VENUGOPAL. Secy.
[No.ADVT/III/IV/Extraordinary/150/02]

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