Section 47 in Regular Licence under Haryana Electricity Regulatory Reforms Act
47. Commission view.
- The fact that there is no metering at the interface between bulk supply and transmission or between distribution and retail supply does not mean that it is impossible to identify costs that relate to one or the other of these functions. There will of course be other costs that are common to both bulk supply and transmission or to both distribution and retail supply. HVPN must develop reasonable methodologies for allocating those costs among the individual functions.The Commission believes that the licences provide HVPN with ample time to identify separate costs and to develop allocation methodologies for common costs. Its fiscal year runs from April 1 through March 31, and the first financial report is not due until three months following the end of the fiscal year (Condition 8(2)(d)). In light of HVPN's concern, however, the Commission will not require such separation for the year ending March 31, 1999. Thus the first report reflecting the functional separation of costs will not be due until June 30, 2000. The proposed change is rejected except as noted in this paragraph.
