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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(9) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016

9.2The Multi Year Tariff framework shall be based on the following :-
(a)Business Plan of the generating company (plant-wise separately) for the entire Control Period to be submitted to the Commission for approval, prior to the start of the Control Period ;
(b)Applicant's forecast of expected tariff for sale of power for each year of the Control Period, based on reasonable assumptions of the underlying financial and operational parameters, as submitted in the Business Plan ;
(c)Trajectory for specific parameters stipulated by the Commission, where the performance of the Applicant is sought to be improved through incentives and disincentives ;
(d)Annual review of performance which shall be conducted vis-à-vis the approved forecast.
Base Year. -