Section 4(2) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
(2)The report referred to in paragraph (1) above shall contain the following information:(a)the utility's/licensee's demand forecast by consumer class for the past, current and ensuing financial years and the derivation of the forecast;(b)a calculation of expected aggregate revenue that would result from the above demand during the same period under the tariff approved for the relevant periods by consumer class;(c)a calculation of the utility's/licensee's estimated costs of providing the service required by the level of demand indicated in sub- paragraph (a) above for each consumer class during the same periods calculated in accordance with the financial principles and their applications in the Sixth Schedule to the Electricity (Supply) Act, 1948, or such other principles the Commission may prescribe from time to time ;(d)the utility's/licensee's general explanation of how it proposes to deal with any significant divergence between the revenue and cost figures provided in sub sections (b) and (c) above; and(e)such other information as the Commission may direct from time to time
