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State of Maharashtra - Section

Section 75 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

75. Sales forecast.

- 75.1 The Distribution Licensee shall submit a monthly forecast of the expected sales of electricity to each tariff category and to each tariff slab within such tariff category to the Commission for approval along with the application for determination of tariff:Provided that the period covered by such sales forecast shall coincide with the period for which forecasts/estimates are being submitted as part of such application.
75.2The sales forecast shall be consistent with the load forecast prepared as part of the long-term power procurement plan under Part D of these Regulations and shall be based on past data and reasonable assumptions regarding the future:Provided that where the Commission has stipulated a methodology for forecasting sales to any particular tariff category, the Distribution Licensee shall incorporate such methodology in developing the sales forecast for such tariff category.
75.3The Commission shall review the sales forecast for reasonableness and, upon completion of such review, either-
(a)issue an Order approving such forecast with such modifications or conditions as may be specified in the said Order; or
(b)reject the forecast and ask the Distribution Licensee to submit a revised forecast taking into consideration such factors as it may specify.