Section 6 in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Transmission/Distribution of Electricity Under MYT Framework) Regulations, 2009
6. Determination of Intra State Transmission Tariff under MYT.
(1)The State Transmission Utility/Transmission licensee shall make an application for determination of Transmission tariff for each year of the control period in accordance with the provisions in Tariff Regulations.(2)The annual Transmission charges for the control period shall be estimated based on the audited annual accounts of the licensee.(3)The Transmission charges shall be computed as detailed below:The annual transmission charges consist the following:(i)Interest on loan capital,(ii)Depreciation,(iii)Operation and Maintenance expenses,(iv)Interest on working capital,(v)Return on Equity,The above charges shall be computed on the following basis under MYT framework.
