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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(7) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011

(7)The Commission shall set targets for each year of the Control Period for the items or parameters that are deemed to be "controllable" and which include:
(a)AT&C Loss, which shall be measured as the difference between the net units input into the distribution system for sale to all its consumer and the units realised wherein the units realised shall be equal to the product of units billed and collection efficiency:
(b)Provided that units billed shall include the units realised on account of theft measured on actual basis i.e. number of units against which payment of theft billing has been realised;
(c)Distribution losses, which shall be measured as the difference between the net units input into the distribution system for sale to all its consumer and sum of the total energy billed in its Licence area in the same year;
(d)Collection efficiency, which shall be measured as ratio of total revenue realised to the total revenue billed in the same year:
(e)Provided that revenue realisation from electricity duty and late payment surcharge shall not be included for computation of collection efficiency;
(d)Operation and Maintenance Expenditure which includes employee expenses, repairs and maintenance expenses, administration and general expenses and other miscellaneous expenses viz. audit fees, rents, legal fees etc;
(e)Return on Capital Employed;
(f)Depreciation; and
(g)Quality of Supply.