Section 6(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(2)Forecast of aggregate revenue requirement(a)The applicant shall develop the forecast of aggregate revenue requirement using any one of the following two methodologies:(i)Assumptions relating to the behaviour of individual variables that comprise the aggregate revenue requirement during the Control Period; or(ii)Assumptions relating to -(a)Percentage annual change in a suitable macro-economic or market index, or combination thereof, to which the aggregate revenue requirement of the applicant is correlated; and(b)Percentage annual reduction in aggregate revenue requirement due to efficiency or productivity gains proposed to be achieved by the applicant during the Control Period:(b)Where, for any Control Period, the applicant seeks to change the methodology for forecasting the aggregate revenue requirement, he shall apply to the Commission for approval of change of methodology along with the rationale thereof and such other details as the Commission may require, at least six (6) months before the commencement of such Control Period.(c)The Commission may, upon scrutiny of such application and after hearing the affected parties, either(i)pass an order approving the change of method, subject to such conditions as it may specify in the said order; or(ii)reject the application for reasons to be recorded in writing, if it is not in accordance with the principles contained in Section 61 of the Act or these Regulations.
