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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(3) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011

(3)The Distribution Licensee shall file for the Commission?s approval, on 1st April of the year preceding the first year of the Control Period or any other date as may be directed by the Commission, a Business Plan approved by the Board of Directors. The Business Plan shall be for the entire Control Period and shall, interalia, contain;
(a)Sales/Demand Forecast for each customer category and sub-categories for each year of the Control Period;
(b)AT&C loss reduction trajectory and collection efficiency for each year of the Business Plan;
(c)Power Procurement Plan based on the sales forecast and distribution loss trajectory for each year of the business plan period. The power procurement plan should also include Energy Efficiency and Demand Side Management measures;
(d)The Capital Investment Plan shall take into account the sales/demand forecast, power procurement plan, distribution loss trajectory, targets for quality of supply, etc. The investment plan shall be consistent with the perspective plan drawn by the State Transmission Utility, and shall include the corresponding capitalisation schedule and financing plan;
(e)The appropriate capital structure and cost of financing (interest on debt) and return on equity, terms of the existing loan agreements, etc;
(f)The Operation and Maintenance (O&M) costs estimated for the Base Year and two years prior to the Base Year with complete details, together with the forecast for each year of the Business Plan Period based on the proposed efficiency in operating costs, norms for O&M cost allowance including indexation and other appropriate mechanism;
(g)Details of depreciation based on the fair life of the asset and capitalisation schedules for each year of the Control Period;
(h)A set of targets proposed for other controllable items such as working capital, quality of supply targets, etc. The targets shall be consistent with the capital investment plan proposed by the Licensee;
(i)Proposals for other items such as external parameters used for indexation (inflation, etc);
(j)The filings in addition to the Business Plan period shall also contain the data for the cost and revenue parameters for the 2002 – 2012 period.
Tariff Filing