Section 67 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Generation, Transmission and Distribution Multi Year Tariff) Regulations, 2018
67. Determination of Tariff.
- 67.1 The Commission may categorize Consumers on the basis of their load factor, power factor, voltage, total consumption of electricity during any specified period or the time at which the supply is required or the geographical position of any area, the nature of supply and the purpose for which the supply is required and any other factor as considered appropriate by the Commission.67.2The Commission shall endeavour to determine cost of supply for each category/ sub-category of Consumers.67.3The Commission shall endeavour to reduce gradually the cross-subsidy between Consumer categories with respect to the cost of supply in accordance with the provisions of the Act.67.4The tariff proposal by Licensee and the tariff determination by the Commission shall be based on the following principles:(a)The tariff for all categories shall preferably be two part, consisting of fixed and variable charges.(b)The fixed charges in tariff shall progressively reflect actual fixed cost incurred by Distribution Licensee;(c)The overall retail supply tariff for different Consumer categories shall progressively reflect the cost of supply for respective categories of Consumers;(d)The tariff for residential Consumers shall be set considering the affordability of tariff for various class of Consumers;(e)The tariff shall be set in such a manner that it may not present a tariff shock to any category of Consumers.
