Section 12 in Madhya Pradesh Electricity Regulatory Commission (Demand Side Management) Regulations, 2016
12. Approval of DSM Programme Document.
(1)Prior to implementing any DSM programme, Distribution Licensee must obtain approval of the Commission.(2)Each Programme Document shall include the following:(a)Description of the programme;(b)Objectives and rationale for the programme;(c)Consumer segments and estimated level of participation;(d)Estimate of baseline;(e)Assessment of programme in line with Cost Effectiveness Guidelines issued by the Commission;(f)Mechanism for recovery of cost and performance incentives;(g)Marketing, delivery strategy and Implementation schedule;(h)Implementation mechanism e.g. Energy Service Companies, DSM Bidding, DSM Resource Acquisition, etc;(i)Monitoring and evaluation plan;(j)Plan for Training/Seminars/Workshops to increase consumer awareness.(3)The Commission shall approve a DSM program if it is in line with the objectives set out in accordance with the provisions of Regulations. The Commission may direct modifications to proposed or on-going programmes to ensure consistency with the DSM objectives. However, the Commission shall allow Distribution Licensee adequate time to notify consumers of program modification.
