Section 48 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
48. Filing by the Licensees.
(1)Subject to the provisions of the Act, each year at the time required under the licence conditions or otherwise as may be directed by the Commission, each Transmission and Distribution Licensee shall file with the Commission, in the format as may be laid down by the Commission, statements containing calculation of the expected aggregate revenue from charges under its currently approved tariff and the expected cost of providing services for the ensuing financial year.(2)In case a Transmission or Distribution Licensee does not submit the Annual Revenue Requirement and Tariff Application within the time limit allowed by the Commission, the Commission may consider taking up the matter suo moto.(3)If a Transmission or Distribution Licensee carries on more than one business, the statements referred to in clause (1) above shall be given separately for each separate business of the licensee and in such manner in respect of each such business as the Commission may direct.(4)The statements referred to in Clause (1) above in the case of a Transmission Licensee shall contain the following details :(a)a calculation of the estimated costs of providing the services under the Licensed Business and estimates of revenue from charges under currently approved tariffs;(b)in case the Licensee carries on any business or services other than the Licensed Business, the Licensee shall give separate revenue and expense statements for the Licensed Business together with such details as the Commission may require in respect of such other business or services especially with regard to interlinkages between the licensed Business and other businesses; and(c)such other information as the Commission may direct.(5)The statements referred to in clause (1) above in the case of the Distribution Licensee shall contain the following details :(a)the licensee's forecast of electricity demand under each customer or consumer category for the ensuing financial year and the basis of the forecast;(b)a calculation of expected aggregate revenue that would result from the demand under Clause (a) above under the currently approved tariff for customer or consumer category;(c)a calculation of the licensee"s estimated costs of providing the service required by the level of demand indicated in sub-clause (a) above for each category of consumers during the specified period calculated in accordance with the financial principles and their application contained in the Sixth Schedule to the Electricity (Supply) Act, 1948 as was in force before the repeal of the said Act by Electricity Act, 2003 and not inconsistant with the Act or such other principles the Commission may direct from time to time;(d)in case the Licensee carries on any business or services other than the Licensed Business, the Licensee shall give separate revenue and expense statements for the Licensed Business together with such details as the Commission may require in respect of such other business or services especially with regard to interlinkages between the licensed Business and other Businesses; and(e)the utility's/licensee's general explanation as to how it proposes to deal with any significant divergence between the revenue and cost figures provided in sub-clauses (b) and (c) above; and(f)such other information as the Commission may direct.(6)The Transmission or the Distribution Licensee shall, if the revenue gap is considered significant or if directed by the Commission, file an application containing tariff proposals to deal with the gaps between the expected aggregate revenue at the then prevalent tariff and the expected cost of services including schemes for reduction in loss levels, other efficiency gains to be achieved and the revision in charges in tariff structure for different categories of consumers.(7)The applications under this regulation shall be accompanied by such fees as the Commission may specify.(8)The Transmission or the Distribution Licensee shall furnish to the Commission such additional information, particulars and documents as the Commission may require, from time to time, after such filing of revenue calculations and tariff proposals.(9)The Transmission or the Distribution Licensee shall publish for the information of the public, the contents of the application in an abridged form in such manner as the Commission may direct and shall provide copies of the application and documents filed with the Commission at a price not exceeding normal photocopying charges.
