Section 14 in Madhya Pradesh Electricity Regulatory Commission (Demand Side Management) Regulations, 2016
14. Mechanism for Cost Recovery.
(1)Distribution Licensee shall identify the net incremental costs, if any, associated with planning, design and implementation of programmes.(2)Distribution Licensee may propose methodology for recovery of net incremental costs through tariff or any other mechanism.(3)In order to qualify for cost recovery, each program must be:(a)approved prior to implementation;(b)implemented in accordance with the approved program plan; and(c)implemented cost effectively.(4)Distribution Licensee shall provide all necessary assistance to the Commission, or third party assigned by the Commission in undertaking Evaluation Measurement and Verification of DSM programmes implemented by it.(5)The Commission may direct the Distribution Licensee to undertake DSM programmes that may not be cost effective but is highly beneficial to the society. The Commission shall make available resources for such project.
