Section 7(3) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(3)The Transmission Licensee shall file for the Commission's approval, on 1st April of the year preceding the first year of the Control Period or any other date as may be directed by the Commission, a Business Plan approved by the Board of Directors. The Business Plan shall be for the entire Control Period and shall, interalia, contain;(a)Capital Investment Plan: This should be commensurate with load growth and quality improvement proposed in the Business Plan. The investment plan should also include corresponding capitalisation schedule and financing plan;(b)The appropriate capital structure and cost of financing (interest on debt) and return on equity, terms of the existing loan agreements, etc;(c)Operation and Maintenance (O&M) expenses: This shall include the costs estimated for the Base Year, the actual expenses incurred in the previous control period and the projected values for each year of the Control Period based on the proposed norms for O&M cost, including indexation and other appropriate mechanisms;(d)Depreciation: Based on the fair life of the asset and capitalisation schedules for each year of the Control Period;(e)Performance Targets: A set of targets proposed for controllable items such as Availability of transmission system, transformer failure rate, and any other parameters for quality of supply. The targets shall be consistent with the Capital Investment Plan proposed by the Transmission Licensee;(f)Proposals for Non-Tariff Income with item-wise description and details;(g)Proposals in respect of income from Other Business;(h)Other Information: This shall include any other details considered appropriate by the Transmission Licensee for consideration during determination of tariff; and(i)SLDC Charges.Tariff Filing
