Section 13 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016
13. Multi year tariff filing procedure. - 13.1 The filing under MYT by the generating company shall be done as per the timelines specified in these Regulations and in compliance with the principles for determination of ARR as specified in these Regulations, in such form as may be prescribed by the Commission from time to time.
13.2The Applicant shall also submit the Multi Year Tariff filing in electronic format to the Commission.13.3The applicant shall also submit a statement on compliance of directives issued by the Commission in its previous orders.Beginning of the Control Period Filings :13.4The generating company shall file for the Commission's approval, no later than 1st September of the year preceding the start of the Control Period, a Business Plan and a Capital Investment Plan in accordance with Regulations 9.5 to 9.8 ;13.5The Applicant shall file the MYT application for approval of generation tariff for each year of the Control Period consistent with the Business Plan, not later than 30th November or less than 120 days before the commencement of the first year of the Control Period or such other date as may be directed by the Commission.Annual Filings for the Control Period13.6The generating company shall submit periodic returns as may be specified, containing operational and cost data to enable the Commission to monitor the implementation of its MYT order.13.7The generating company shall submit to the Commission annual statements of its performance and accounts including latest report of audited accounts.
