Section 11 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
11. Periodicity of tariff determination.
(1)The Commission shall determine the tariff of a Generating Company, except Captive Power Plants (CPP) and Renewable Energy Power Plants, or Licensee covered under a multi-year tariff framework for each financial year during the Control Period, at the commencement of such financial year, having regard to the following:(a)The MYT principles specified under these Regulations;(b)The approved forecast of aggregate revenue requirement and expected revenue from tariff and charges for such financial year, including approved modifications to such forecast;(c)Impact of truing up for previous financial year; and(d)Approved gains and losses to be passed through in tariffs, following the annual performance review.(2)The tariff for a transmission or distribution licensee or a generating company shall ordinarily be determined not more than once in a year, except in case of fuel cost adjustment, wherever applicable.(3)The tariff for CPP shall be determined as per RERC (CPP) Regulations whereas the tariff for RE power generating stations, shall be determined as per Part VII of these Regulations.
