Section 5 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
5. Tariff Filings.
(1)If the Commission determines that a utility s/licensee's expected revenues differ significantly from the expected cost of services, it may order the utility/licensee to file an application within 90 days to amend its tariffs appropriately.(2)Utilities/Licensees are required to submit five copies of each tariff application to the Secretary.(3)Tariff application shall include the following-:(a)Where the proposed date of implementation falls within a financial year for which the Commission has previously determined a permitted aggregate revenue requirement, the filing of proposed tariff should be accompanied by a copy of the relevant Annual Revenue Report as submitted by the utility/licensee, plus a copy of the order passed by the Commission in relation to that report.Where no determination of a permitted aggregate revenue requirement has been made for the financial year in which the proposed tariff is to be implemented, the filing of proposed tariff should be accompanied by the Annual Revenue Report for that Financial year and a copy of the order passed if any, by the Commission thereon for tariff filing.(b)The information to be provided by the utility/licensee must include :(i)A statement of the current tariff rates and all applicable terms and conditions, and the expected full year revenue from the current tariff rates in the year in which the new tariff is to be implemented.(ii)A statement of the proposed tariff rate prices and changes, including a full statement of all applicable terms and conditions. This statement should be shown in a form appropriate to the proposed tariff structure. Details should also be supplied of the publicity intended to be given to new tariff options when they are proposed to be implemented.(iii)A statement of the expected full year revenue of the proposed tariff for the year in which the tariff is to be implemented.(iv)If the proposed tariff is to be introduced after the start of the financial year, a statement of the proportion of expected revenue and quantities supplied under each proposed rate during the remaining months of the financial year shall be included.(v)A statement of the estimated change in annual expected revenue that would result from the proposed tariff changes in the year in which they are to be implemented, stated in Rs. and percentages. terms. A. statement of the effect of the proposed tariff changes in each tariff class.(vi)An embedded cost study detailing functionalisation, classification and allocation of the revenue requirement into consumer classes, and determination of embedded cost based tariffs free of external subsides and cross-subsides. The study shall include all relevant details and methods used in determination of tariffs for each consumer class. If the utility/licensee proposes cost based tariffs for all consumers classes, the proposed tariff must be the result of the embedded cost study.(vii)A study of marginal costs of the utility's/licensee's business, including time differentiated, short term marginal costs by voltage level and a written explanation of the methods used to calculate marginal costs. In addition the statement shall include a comparison of the percentage of marginal costs recovered by the current and proposed tariff for each tariff class.(viii)A written explanation of the rationale for the proposed tariff changes.(ix)A statement that calculates the amount of cross subsidy in the existing tariffs and in the proposed tariffs, and comparison of the two.(x)A written explanation supported by calculations of new/proposed tariff alongwith statement containing details of the calculation of any subsidy received, due or assumed to be due from the State Government, the consumers to whom it is directed, and documentation showing how the subsidy is reflected in the current and proposed tariff applicable to those consumers. This statement shall also include the tariff calculated without consideration of the subsidy for those consumers. The subsidy calculations shall also compare the situation in the year -in which the tariff is to be implemented with similar data for the previous year and where relevant, the current year. The utility/licencee, may, submit any recent updates of information specified in Annual Revenue Report.(xi)Any other relevant information, as required by the license or specified by the Commission.(4)If the utility/licensee believes that the amendments being proposed are minor in nature and will not change significantly either the expected aggregate revenues or the bills of any class of consumer, the utility/licensee may request waiver of any of the requirements of paragraph (5) (3) (b) subject to the approval of the Commission.(5)Within 7 days after the Commission has notified the utility/licensee that it has received all necessary information, the utility/licensee shall arrange for publication of a notice of its tariff application and send copies to the Commission and relevant local authorities in accordance with the Conduct of Business Regulations of the Commission. The notice shall include a general description of the tariff amendment being applied for and its effect on the bills of different categories of consumers, and an invitation to submit written comments and objections to the tariff application to the Commission within 30 days. The utility/licensee shall also paste the notification in each of its offices.
