Section 4 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
4. Filing of Annual Revenue Report.
(1)Each year, every utility and licensee shall file with the Commission a report for each of its Separate Business on its expected aggregate revenue from charges under its currently approved tariff and its expected cost of service.(2)The report referred to in paragraph (1) above shall contain the following information:(a)the utility's/licensee's demand forecast by consumer class for the past, current and ensuing financial years and the derivation of the forecast;(b)a calculation of expected aggregate revenue that would result from the above demand during the same period under the tariff approved for the relevant periods by consumer class;(c)a calculation of the utility's/licensee's estimated costs of providing the service required by the level of demand indicated in sub- paragraph (a) above for each consumer class during the same periods 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 ;(d)the utility's/licensee's general explanation of how it proposes to deal with any significant divergence between the revenue and cost figures provided in sub sections (b) and (c) above; and(e)such other information as the Commission may direct from time to time(3)The utility/license shall furnish to the Commission when required such information, particulars, and documents as the Commission may require from time to time for the purpose of validating the report submitted pursuant to paragraph (2) above.(4)Once the utility/licensee has provided all the requisite information, particulars, and comments required by the Commission and after the Commission has completed all related procedures, the Commission shall notify the utility/licensee of its decision as soon as may be possible in terms of section 29 of the Act.
