Section 23 in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Transmission/Distribution of Electricity Under MYT Framework) Regulations, 2009
23. Application for determination of tariff.
- The Distribution licensee shall file application for determination of tariff under MYT framework for each year of the control period for retail supply of electricity along with ARR in accordance with the procedure notified in the Tariff Regulations.The application shall also be accompanied with the following statements for each year covered in the control period in the formats specified in the Tariff Regulations.(a)A statement showing current tariff and applicable terms and conditions.(b)A statement showing demand / sales projections for different categories of consumers including slab wise consumption with a note on the method adopted to arrive at the projected growth rate.(c)The energy requirement details with Aggregate Technical and Commercial loss and sources of procurement of power.(d)A statement containing details of expected revenue at the current tariff for each year of the control period and the revenue gap to be matched with tariff at each year.(e)A statement showing cost to supply for electricity to different category of consumers at different voltage level with the allocation of Transmission and Distribution loss and consumer wise cross subsidy at the existing tariff.(f)A statement showing the subsidy received/receivable from Government at the existing tariff.(g)A statement showing the changes in tariff proposed for each category of consumer and the estimated revenue at the revised tariff.(h)A statement showing cross subsidy at revised tariff and subsidy committed by the Government, if any.(i)Any other information that the Commission may require.
