Section 7(5) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(5)The filings for Transmission Tariff shall contain the following:(a)The Transmission System or network usage forecast for each year of the Control Period, consistent with the Business Plan;(b)Proposals for transmission tariff design for each year of the Control Period, including the losses to be charged and the procedure thereof;(c)Proposal for transmission tariff rate for the each year of the Control Period supported by adequate justification;(d)Proposal for reactive energy charges;(e)Proposal for SLDC charges; and(f)Expected Revenue from the Licensed Business, Non-Tariff Income and income from Other Business and other matters considered appropriate by the Transmission Licensee.
