Section 2 in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999
2. Filing of Annual Revenue Report.
(1)Each year, at the time required by its licence, each licensee shall file with the Commission a report for each of its Separate Businesses on its expected aggregate revenue from charges under its currently approved tariff and its expected cost of service.(2)The report referred to in paragraph (1) shall contain the following information:-(a)the licensee's demand forecast by consumer class for the ensuring financial year and the derivation of the forecast;(b)a calculation of expected aggregate revenue that would result from the above demand during the same period under the currently approved tariff by consumer class;(c)a calculation of the licensee's estimated costs of providing the service required by the level of demand indicated in sub-paragraph (a) above for each consumer class during the same period calculated in accordance with the financial principles and their applications in the Sixth Schedule to the Electricity (Supply) Act, 1948, or such other principles the Commission may prescribe from time to time;(d)the licensee's general explanation of how it proposes to deal with any significant divergence between the revenue and cost figures provided in sub-sections (b) and (c) above; and(e)such other information as the Commission may direct from time to time.(2)The licensee shall furnish to the Commission when required such information, particulars, and documents as the Commission may require from time to time for the purpose of validating the report submitted pursuant to paragraph (2).(4)Once the licensee has provided all the requisite information, particulars, and comments required by the Commission, the Commission shall notify the licensee of its decision in terms of sub-section (5) of section 26 of the Act within the time set forth in the Act.
