Section 135(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(2)The application referred to in (1) above shall give separate details for each of the separate business of the licensee, viz. transmission, wheeling or retail sale and in such manner in respect of each such business as is required by Guidelines notified by the Commission for this purpose. If the licensee has other businesses, requisite information shall be filed for the same as required by the Commission. Generation capacity owned by licensees, if any, shall be subject to tariff regulation as applicable to generating companies. The statement referred to in (1) above shall be accompanied by a calculation of the cost of providing the service during the same period by the licensee for each consumer category, and further sub-divided into various voltage levels, and in such other detail as required by the guidelines and procedures separately notified by the Commission. The statement shall also contain the following details :-(a)the licensee's demand forecast by customer or consumer category for the ensuing period 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 currently approved tariff by customer or consumer category;(c)a calculation of the licensee's estimated costs of providing the service required by the level of demand indicated in sub-paragraph (a) above for each customer or consumer category during the same period calculated in accordance with the financial principles that the Commission may prescribe from time to time;(d)the licensees proposal to deal with the difference between the expected aggregate revenue and the expected cost of services for each category of consumers including proposal, if any, for revised commercial tariff to be charged in the ensuing year, the proposed scheme for reduction in losses and improvement in efficiencies, changes in the tariff structure for any specific category of consumer; and(e)Such other information as the Commission may direct from time to time.
