Section 115 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
115. Cost of power purchase.
(1)The distribution licensee shall procure electricity in accordance with provisions of the Regulations made by the Commission in this regard.(2)The cost of power purchased from generating companies and cost of transmission shall be worked out based on tariff determined by the Appropriate Commission.(3)The cost of power purchase from traders and other licensees shall be considered based on PPAs subject to clause (1) above.(4)Cost of power generated by a distribution licensee and sold by it to consumers shall be worked out based on transfer price determined by the Commission.(5)In case of short-term power shortage, the distribution licensee may procure electricity from any sources at an average tariff not exceeding the highest rate approved by the Commission.Note : - The distribution licensee may carry out short term power purchase at a rate higher or lower than the highest rate approved by the Commission. However, on annual basis, the average rate of such short term power purchase should not be more than the highest rate approved by the Commission.
