Section 45A(3) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)The statements referred to in clause (1) above shall contain the following details:(i)the licensee's demand forecast by customer or consumer category for the ensuing financial year and the basis of the forecast;(ii)a calculation of expected aggregate revenue that would result from the above demand during the same period under the currently approved tariff by customer or consumer category;(iii)a calculation of the licensee's estimated costs of providing the service required by the level of demand indicated in sub-clause (i) above for each customer or consumer category 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;(iv)The licensee's proposal to deal with the divergence between the expected aggregate revenue and the expected cost of services including proposal, if any, for revised tariff to be charged in the ensuing year, the proposed scheme for reduction in losses, changes in the tariff structure for any specific category of consumer;(v)In case the Licensee carries on any business or services other than those licensed under the Act, the Licensee shall give separate revenue and expense statements together with such details as the Commission may require in respect of such business or services; and(vi)Such other information as the Commission may direct from time to time.
