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State of Maharashtra - Section
Section 53 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
53. Allocation of annual transmission charges.
- 53.1 The Transmission System Users shall share in the aggregate revenue requirement of the intra-State transmission system of the Transmission Licensee in such proportion as the transmission capacity rights of each Transmission System User bears to the total transmission capacity rights allotted in the intra-State transmission system:Provided that the charges payable by the Transmission System Users may also take into consideration factors such as voltage, distance, direction, quantum of flow and time of use, as may be specified by the Commission in its order passed under sub-section (3) of Section 64 of the Act:Provided that the charges shall be calculated on a daily basis by the Transmission Licensee and shall be billed every month, except where directed by the Commission for any Transmission System User or class of such users.| ATC | = | [ARR - NTI - OI] X [CL/SCL] |
| Where ATC | = | Annual Transmission Charges |
| ARR | = | Aggregate Revenue Requirement of the Transmission Licensee,including all allowable expenses and return on equity capital, asapproved by the Commission |
| NTI | = | Approved level of non-tariff income |
| OI | = | Approved level of income from Other Business |
| CL | = | Allotted Transmission Capacity Rights to the TransmissionSystem User |
| SCL | = | Sum of Allotted Transmission Capacity Rights to allTransmission System Users |