Section 2 in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005
2. Definitions and interpretation.
- (i) In this Regulation, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Aggregate Revenue Requirement" (ARR) means the revenue required to meet the costs pertaining to the licensed business, for a financial year, which would be permitted to be recovered through tariffs and charges by the Commission.(c)"Base Year" means the financial year immediately preceding the first year of the Control Period;(d)"CERC" means the Central Electricity Regulatory Commission established under Section 76 of the Act;(e)"Commission" means the Andhra Pradesh Electricity Regulatory Commission;(f)"Conduct of Business Regulations" means the Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations in force from time to time;(g)"Consumer / User contributions" means any contributions made by those using or intending to use the Distribution network of a licensee for supply or wheeling of electricity. Any grant received by Licensees would also be treated as Consumer / User contribution.(h)"Control Period" means a multiyear period fixed by the Commission from time to time, usually 5 years, for which the principles for determination of revenue requirement will be fixed, the first Control Period, however, being of the duration of 3 years;(i)"Distribution Business" means the business of operating and maintaining a distribution system for supplying electricity in the area of supply of the Distribution Licensee in terms of the Distribution and Retail Supply Licence granted by the Commission;(j)"Financial year" means the period commencing on 1st April of a calendar year and ending on 31st March of the subsequent calendar year;(k)"Licensees" Standards of Performance Regulation" means the A. P. Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004 (Regulation No.7 of 2004).(l)"Non-Tariff Income" means income relating to the licensed business other than from tariffs for wheeling and retail sale, and excludes any income from Other Business and income on account of Fuel Surcharge Adjustment, Crosssubsidy Surcharge and Additional Surcharge;(m)"Other Business" means any business engaged in by a Distribution Licensee under Section 51 of the Act for optimum utilization of the assets of such Distribution Licensee and shall include any business of the Distribution Licensee other than the licensed business;(n)"Retail Supply Business" means the business of sale of electricity by a Licensee to consumers , in accordance with the terms of the Distribution and Retail Supply Licence;(o)"Regulated Rate Base (RRB)" is the value of the gross fixed assets net of the consumer contributions and accumulated depreciation;(p)"State" means the State of Andhra Pradesh.(ii)Words and expressions used and not defined in this Regulation but defined in the Act shall have the meanings as assigned to them in the Act.(iii)All proceedings under this Regulation shall be governed by the Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations.
