Section 82 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
82. Without prejudice to the generality of the powers of the Commission in regulating the tariff of generation and transmission utilities, the Commission may keep in view while determining the tariff factors such as:
(a)the need to link tariff adjustments to increases in the productivity of capital employed and improvements in efficiency so as to safeguard the interests of the consumer;(b)the need to rationalise tariffs on the basis of the actual cost of generation and transmission;(c)the unbundling of costs so as to enable the rational allocation of costs;(d)the need to transparently provide the appropriate incentives, in a non-discriminatory manner, for a continuous enhancement in the efficiency of generation and transmission and upgradation in the levels of service;(e)the simulation of competitive conditions where markets do not exist and the progressive introduction of competitive conditions;(f)the least-cost adoption environmental standards;(g)the provision of a level playing-field for all utilities so as to promote the progressive involvement of the private section in generation and transmission; and(h)the need for healthy growth of the industry.
