Section 55 in The Jammu and Kashmir Electricity Act, 2010
55. Tariff regulations.
- The Commission shall, subject to the provisions of the Act, specify the terms and conditions for the determination of tariff, and in doing so, shall be guided by the following namely : -(a)the principles and methodologies specified by the Central Commission for determination of the tariff applicable to generating companies and transmission licensees;(b)the generation, transmission, distribution and supply of electricity are conducted on commercial principles;(c)the factors which would encourage competition, efficiency, economical use of the resources, good performance and optimum investments;(d)safeguarding of consumers' interest and at the same time, recovery of the cost of electricity in a reasonable manner;(e)the principles rewarding efficiency in performance;(f)multi-year tariff principles;(g)that the tariff progressively, reflects the cost of supply of electricity and also reduces cross subsidies within the period to be specified by the Commission;(h)the promotion of co-generation and generation of electricity from renewable sources of energy;(i)the State Electricity Policy and the State Tariff Policy :Provided that the terms and conditions for determination of tariff laid down by the Commission or by any other authority, immediately before the commencement of the Act, shall continue to apply for a period of one year or until the terms and conditions for tariff are specified under this section, whichever is earlier.
