Section 3 in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005
3. Extent of Application.
- 3.1 This Regulation shall apply to all the Distribution Licensees in the State for a) Distribution Business and b) Retail Supply Business.3.2In accordance with the principles laid out in this Regulation, the Commission shall determine the Aggregate Revenue Requirement (ARR) for a) Distribution Business and b) Retail Supply Business.3.3The ARR determined for Distribution Business will be the basis for the fixation of the wheeling tariff/charges.3.4The ARR determined for Retail Supply Business will be the basis for the fixation of the Tariff/Charges for retail sale of electricity including surcharges.Part-II Approach, Frame Work, Procedures and Filings
