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State of Tamilnadu - Section

Section 6 in Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

6. Power to relax.

- The Commission may, for reasons to be recorded in writing, relax any of the provisions of these regulations on its own motion or on an application made before it by any interested person.Appendix-IForm No. 1ThermalName of Utility:(A)Name of Plant:Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Chargeincluding incentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate fromCoal/Lignite/APM gas/R-LNG/Liquid fuel as applicable Paise/kWh        
5a Actual/Expected recovery of Energy Charges Rs Cr        
5b Actual/Expected Fuel Price considered Rs/...        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
(B)Name of Plant:Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Chargeincluding incentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate fromCoal/Lignite/APM gas/R-LNG/ Liquid fuel as applicable Paise/kWh        
5a Actual/Expected recovery of Energy Charges Rs Cr        
5b Actual/Expected Fuel Price considered Rs/...        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
(........)(.............) Total
S. No. Particulars Unit 2009-10 2010-11 2011-12 2012-13 2013-14
1a Actual/Expected Availability %          
1b Actual/Expected Auxiliary Energy Consumption %          
2a Actual/Expected recovery of Capacity Charge includingincentive Rs Cr          
2b Actual/Expected\recovery of Return on Equity Rs Cr          
2c Actual/Expected recovery of Incentive Rs Cr          
3 Actual/Expected Scheduled generation MU          
4 Actual/Expected energy rate from Coal/Lignite/APMgas/R-LNG/Liquid fuel as applicable Paise kWh          
5a Actual/Expected recovery of Energy Charges Rs Cr          
5b Actual/Expected Fuel Price considered Rs/...          
6a Actual UI generation MU          
6b Actual UI rate Paise/ kWh          
6c Actual revenue from UI Rs Cr          
Instructions for the Utility:
(1)Electronic copy in the form of CD/Floppy Disc shall also be furnished.
(2)These formats are indicative in nature and the utility may align the line items to its chart of accounts.
(3)Generating Company shall furnish the detailed justification for the estimation of expected availability, scheduled generation, average energy charge rate, expected UI volume and UI rate.
(4)The applicant shall provide full details supporting the forecast, including but not limited to details of past performance, proposed initiatives for achieving efficiency or productivity gains, technical studies, contractual arrangements and/or secondary research, to enable the Commission to assess the reasonableness of the forecast.
(5)Information furnished for the previous year and April to September of the current year shall be on actual basis and for ensuing year and October to March of the current year shall be on estimated basis.
(6)The responsibility of the auditor certifying the provisional/estimated information shall be to the extent of validation of arithmetical accuracy and the assumptions considered for estimation.Form No. 2HydroName of Utility:
(A)Name of Plant:
Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Charge includingincentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate Paise/kWh        
5 Actual/Expected recovery of Energy Charges Rs Cr        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
B. Name of Plant:Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
la Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Chargeincluding incentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate Paise/kWh        
5 Actual/Expected recovery of Energy Charges Rs Cr        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
(.........) Total(....... )
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Charge includingincentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate Paise/kWh        
5 Actual/Expected recovery of Energy Charges Rs Cr        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
Instructions for the Utility:
(1)Electronic copy in the form of CD/Floppy Disc shall also be furnished.
(2)These formats are indicative in nature and the utility may align the line items to its chart of accounts.
(3)Generating Company shall furnish the detailed justification for the estimation of expected availability, scheduled generation, average energy charge rate, expected UI volume and UI rate.
(4)The applicant shall provide full details supporting the forecast, including but not limited to details of past performance, proposed initiatives for achieving efficiency or productivity gains, technical studies, contractual arrangements and/or secondary research, to enable the Commission to assess the reasonableness of the forecast.
(5)Information furnished for the previous year and April to September of the current year shall be on actual basis and for ensuing year and October to March of the current year shall be on estimated basis.
(6)The responsibility of the auditor certifying the provisional/estimated information shall be to the extent of validation of arithmetical accuracy and the assumptions considered for estimation.Form No. 3TransmissionName of Utility:
(A)Name of Plant:
Stage:Revenue from Actual Tariffs & Other Charges in Previous Year
SI. No. Particulars DOCO Actual Availability Auxiliary Energy Consumption Actual recovery of Capacity Charge includingincentive Actual recovery of Return on Equity Actual recovery of Incentive Actual revenue of Open Access charges Actual revenue from other sources e.g.Telecommunication
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 ......                
  Sub Total (A)                
B Region                
                   
  ....                
                   
  TOTAL(A+B+C …..)                
                   
                   
Revenue from Actual Tariffs & Other Charges in Current Year (Apr-Sep)
SI. No. Particulars DOCO Actual Availability Auxiliary Energy Consumption Actual recovery of Capacity Charge includingincentive Actual recovery of Return on Equity Actual recovery of Incentive Actual revenue of Open Access charges Actual revenue from Other sources
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 .....                
  Sub Total (A)                
B Region                
                   
....                  
                   
  TOTAL(A+B+C+ …...)                
                   
                   
                   
                   
Revenue from Expected Tariffs & Other Charges in Current Year (Oct-Mar)
SI. No. Particulars DOCO Expected Availability Auxiliary Energy Consumption Expected recovery of Capacity Charge includingincentive Expected recovery of Return on Equity Expected recovery of incentive Expected revenue of Open Access charges Expected revenue from other sources
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 .....                
  Sub Total (A)                
B Region                
                   
                   
...                  
  TOTAL(A+B+C+ ….)                
                   
                   
                   
Revenue from Proposed Tariffs & Other Charges in Ensuing Year
SI. No. Particulars DOCO Expected Availability Auxiliary Energy Consumption Expected recovery of Capacity Charge includingincentive Expected recovery of Return on Equity Expected recovery of Incentive Expected revenue of Open Access charges Expected revenue from other sources
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 .....                
  Sub Total (A)                
B Region                
                   
....                  
                   
  TOTAL(A+B+C+ …...)                
Instructions for the Utility:
(1)Electronic copy in the form of CD/Floppy Disc shall also be furnished.
(2)These formats are indicative in nature and the utility may align the line items to its chart of accounts.
(3)Transmission licensee shall furnish the detailed justification for the estimation of expected availability, expected Open access charges and expected revenue from other sources i.e. Telecommunication.
(4)The applicant shall provide full details supporting the forecast, including but not limited to details of past performance, proposed initiatives for achieving efficiency or productivity gains, technical studies, contractual arrangements and/or secondary research, to enable the Commission to assess the reasonableness of the forecast.
(5)Information furnished for the previous year and April to September of the current year shall be on actual basis and for ensuing year and October to March of the current year shall be on estimated basis.
(6)The responsibility of the auditor certifying the provisional/estimated information shall be to the extent of validation of arithmetical accuracy and the assumptions considered for estimation.