Section 69 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
69. Components of tariff.
- 69.1 The retail supply tariff of a Distribution Licensee shall provide for recovery of the aggregate revenue requirement of the Distribution Licensee for the financial year, as reduced by the amount of non-tariff income, income from wheeling, income from Other Business and receipts on account of cross-subsidy surcharge and additional surcharge, as approved by the Commission and comprising the following:-Aggregate revenue requirement:(a)Return on equity capital;(b)Income-tax;(c)Interest on loan capital;(d)Depreciation, including advance against depreciation and amortisation of intangible assets;(e)Cost of power generation/power purchase;(f)Transmission charges;(g)Operation and Maintenance expenses;(h)Interest on working capital and on consumer security deposits; and(i)Contribution to contingency reserves Revenue requirement from sale of electricity = Aggregate revenue requirement, as above, minus:(j)Non-tariff income;(k)Income from wheeling of electricity;(l)Income from Other Business, to extent specified in these Regulations;(m)Receipts on account of cross-subsidy surcharge; and(n)Receipts on account of additional surcharge on charges of wheeling.69.2The retail supply tariff of the Distribution Licensee shall be determined by the Commission on the basis of an application for determination of tariff made by the Distribution Licensee in accordance with Part B of these Regulations.
