Section 63 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018
63. Norms of Working Capital for Retail Supply Business.
- 63.1 The Distribution Licensee shall be allowed interest on the estimated level of working capital for the Retail Supply Business for the Financial Year, computed as follows:(a)O&M Expenses for one (1) month; plus(b)Maintenance spares at 40% of repair and maintenance expenses for one (1) month; plus(c)Receivables equivalent to two (2) months of the expected revenue from Consumers at the prevailing tariff;Less(d)Amount, if any, held as security deposits under clause (b) of sub-section (1) of Section 47 of the Act from Consumers except the security deposits held in the form of Bank Guarantees:Provided that at the time of truing up for any Year, the working capital requirement shall be re-calculated on the basis of the values of components of working capital approved by the Commission in the truing up.
