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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(4) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

(4)Forecast Methodology: The Licensee shall formulate the long-term demand forecast taking into account the previous financial year ending March 31st as the Base Year and projecting the demand over the succeeding five years.
(a)Energy Sales per tariff class shall be projected in the forecast period over the corresponding figures relating to the Base Year by adopting a suitable methodology, such as considering the trend for the previous five years.
(b)The projections shall take into account assumed normal growth for non-specific loads, specific and identified loads of 1 MW and above and also the effects if any, of Demand side management and Loss reduction measures.
(c)The Licensee shall compare the aggregate energy requirement at each of the connection points with the transmission system after accounting for system losses. The future peak load in each of the years in the forecast period may be derived using an Annual Load Factor.
(d)The Licensee shall take into consideration any authenticated report on demand forecast or Power survey carried out by agencies like Advisory Board on Energy, Planning Commission, Central Electricity Authority, STU, Commission, CERC and Government of Tamil Nadu. The Licensee shall forward the long term demand forecast for the area of supply on an annual basis to the STU and the Commission, along with the details as indicated below.
(i)Data.
(ii)Methodology
(iii)Assumptions
The Licensee under the conditions of the licence shall co-operate with the STU in the preparation of demand forecasts for the State of Tamil Nadu. The format for the demand and energy forecasts shall be specified by the STU.