Section 109 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
109. Petition for determination of Wheeling Charges and Retail Supply Tariff.
(1)A distribution licensee shall make a petition for determination of wheeling charges and retail tariff complying with the provisions of Part II of these Regulations.(2)The Commission shall determine annual revenue requirement of a distribution licensee on MYT principles as laid down in these Regulations, for the Control Period specified under these Regulations.(3)A tariff petition filed by the distribution licensee for determination of tariff for ensuing year shall contain data for the base year, forecasts and targets for all the years of the Control Period ending March 31, 2014, based on the distribution licensee's business plan and principles contained in these Regulations.
