Section 135 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
135.
(1)Subject to the provisions of the applicable legal framework, each application for determination of tariffs, whether filed by a licensee or a generating company shall be filed on or before 120 days of the proposed implementation of tariffs. The application shall be in accordance with guidelines and procedures issued by the Commission for this purpose and the licensee/person filing such application shall pay such fee as has been determined and fixed under regulations framed by the Commission.(2)The application referred to in (1) above shall give separate details for each of the separate business of the licensee, viz. transmission, wheeling or retail sale and in such manner in respect of each such business as is required by Guidelines notified by the Commission for this purpose. If the licensee has other businesses, requisite information shall be filed for the same as required by the Commission. Generation capacity owned by licensees, if any, shall be subject to tariff regulation as applicable to generating companies. The statement referred to in (1) above shall be accompanied by a calculation of the cost of providing the service during the same period by the licensee for each consumer category, and further sub-divided into various voltage levels, and in such other detail as required by the guidelines and procedures separately notified by the Commission. The statement shall also contain the following details :-(a)the licensee's demand forecast by customer or consumer category for the ensuing period and the derivation of the forecast;(b)a calculation of expected aggregate revenue that would result from the above demand during the same period under the currently approved tariff by customer or consumer category;(c)a calculation of the licensee's estimated costs of providing the service required by the level of demand indicated in sub-paragraph (a) above for each customer or consumer category during the same period calculated in accordance with the financial principles that the Commission may prescribe from time to time;(d)the licensees proposal to deal with the difference between the expected aggregate revenue and the expected cost of services for each category of consumers including proposal, if any, for revised commercial tariff to be charged in the ensuing year, the proposed scheme for reduction in losses and improvement in efficiencies, changes in the tariff structure for any specific category of consumer; and(e)Such other information as the Commission may direct from time to time.(3)Notwithstanding the above, the licensee shall forthwith furnish to the Commission such additional information, particulars and documents as the Commission may require from time to time prior, with or after such filing of revenue calculations and tariff proposals, in the format that may be prescribed by the Commission.(4)The Commission may, from time to time, issue guidelines for filing statement of revenue calculations and tariff proposals and unless waived by the Commission, the licensee or the generating company shall follow such guidelines issued by the Commission from time to time. .
