Section 113 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
113. Distribution Losses.
(1)The distribution licensee shall give information of total and voltage-wise distribution losses in the previous year and current year and the basis on which such losses have been worked out.(2)The distribution licensee shall also propose a loss reduction target for the ensuing year as well as for the subsequent years of Control Period giving details of the measures proposed to be taken for achieving the targets proposed, along with the MYT Petition.(3)Based on the information furnished and field studies carried out and the loss reduction target proposed by the distribution licensee, the Commission shall fix a target for reduction of distribution losses for the ensuing year.(4)The Commission shall also fix a long term target for each year of Control Period for loss reduction specifying targets for intervening years.(5)The gains arising out of higher loss reduction than the target fixed for any year by the Commission and the losses on account of distribution licensees' failure to achieve the target set by the Commission be shared in the ratio specified under Regulation 10 for sharing of gains and losses on account of controllable factors.
