Section 17(5) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
(5)[] [Sub-sections (4) and (5) renumbered as (3), (4) and (5) by Act VII of 2007, sections 2.] The holder of each licence and other persons including the Board or its successor body authorised to transmit, sell, distribute or supply electricity, wholesale, bulk or retail in the State shall observe the methodologies and procedures specified by the Commission from time to time in calculating the expected revenue from charges which he is permitted to recover and in determining tariffs to collect those revenues.[17A. Determination of tariff by bidding process. - Notwithstanding anything contained in section 17, the Commission shall adopt the tariff if such tariff has been determined through transparent process of bidding in accordance with the guidelines issued by the Government.] [Section 17-A inserted by Act IV of 2009 w.e.f. 17-03-2009.]
