Section 3 in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011
3. Scope Of Regulations And Extent Of Application.
(1)In accordance with the principles laid out in these Regulations, the Commission shall determine the tariff for (a)Wheeling of electricity, i.e. Wheeling Tariff;(b)Retail sale of electricity, i.e. Retail Supply Tariff;(c)Provided that in case of distribution of electricity in the same area by two or more Distribution Licensees, the Commission may, for promoting competition among Distribution Licensees, fix only maximum ceiling of tariff for retail sale of electricity;(d)Provided further that where the Commission has permitted open access to any category of consumers under Section 42 of the Act, the Commission shall determine the Wheeling Tariff, cross-subsidy surcharge, additional surcharge and other open access related charges in accordance with these Regulations and Delhi Electricity Regulatory Commission (Terms and Conditions of Open Access) Regulations, 2005.(2)In accordance with the principles laid out in these Regulations, the Commission shall determine the Aggregate Revenue Requirement (ARR) and Tariff for(a)Wheeling Business; and(b)Retail Supply Business.(3)The ARR determined for the Wheeling Business shall be used to fix the Wheeling Tariff for wheeling of electricity.(4)The ARR determined for Retail Supply Business shall be used to fix the Retail Supply Tariff for retail sale of electricity.(5)These Regulations shall apply to all the Distribution Licensees in the National Capital Territory of Delhi.
