Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 21 in The Haryana Transmission and Bulk Supply Licence

21. Annual Revenue and Costs Report.

- 21.1 Each year not later than thirty-first December the Licensee shall prepare and submit to the Commission a report of its expected aggregate revenues and cost of service (including financing costs and its proposed return on equity for its Transmission Business and Bulk Supply Business for the next succeeding financial year in the manner and form prescribed by the Commission from time to time.
21.2If the report referred to in Condition 21.1 indicates a significant difference between its expected aggregate revenues and its expected cost of service, the Licensee shall also submit with its report an explanation of the measures it proposes to take, including any proposed tariff amendments to eliminate the difference.