Section 114(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)The Distribution Licensee in accordance with the RERC (Power purchase and procurement process of distribution licensee) Regulations, 2004 shall prepare a five-year plan for procurement of power to serve the demand for electricity in its area of supply and submit such plan to the Commission for approval along with the MYT Petition. The long-term procurement plan should be prepared considering the: -(a)Quantitative forecast of the unrestricted demand for electricity, within the area of supply, from each tariff category over the Control Period;(b)An estimate of the quantities of electricity supply from the approved sources of generation and power purchase;(c)Measures proposed to be implemented as regards energy conservation and energy efficiency;(d)Minimum share of renewable energy percentage;(e)Requirement for new sources of power generation and/or procurement;(f)Cost estimates for power procurement;(g)Approved level of transmission and distribution losses:Provided that the long-term power procurement of surplus energy from Captive Power Plants (CPPs) shall be governed under the RERC (CPP) Regulations.
