Section 8 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
8. Tariff framework.
- 8.1 The Commission shall adopt Multi Year Tariff framework for approval of ARR and Tariff during the Control Period.8.2Accordingly, the Control Period shall commence from 1st April, 2018 and shall extend till 31st March, 2021. ARR filings for the Control Period shall be done in accordance with the MYT framework contained in these Regulations ;Multi Year Tariff Framework for the Control Period (FY 2018-19 to FY 2020-21)8.3The generating company shall file MYT application and other documents with the Commission as per the timelines specified in Regulation 18 of these Regulations. The Application shall include statements containing Aggregate Revenue Requirement (ARR) for the previous year, base year and the projections for Control Period. The information for the previous year should be based on audited accounts.8.4The Guiding Principles for MYT framework are described in Regulation 9 of these Regulations.8.5The principles for determination of ARR for the Control Period are described in Part-III of these Regulations and the procedure for annual filing during the control period is laid down in Part-IV of these Regulations.
