Section 5 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
5. Energy loss.
- 5.1 The level of energy losses of the Petitioner shall be reduced in a phased manner. The Commission shall specify a multi year framework with respect to reduction targets after consulting the Petitioner in this regard. The loss levels shall be brought down gradually to acceptable norms of efficiency.5.2The financial gains anticipated on account of reduction in energy losses by the Petitioner shall be accounted for in the determination of its expected revenue requirement.5.3The Distribution system losses shall be estimated separately. The technical losses shall be estimated by System Simulation Study/Load Flow Analysis. The Commercial losses shall be determined on the basis of a proper and regular energy audit identifying geographical locations of the feeders on which losses are abnormally high. In absence of such a study, the total Technical and Commercial (T&C) losses shall be estimated based on the energy input in the system and energy billed for the previous year.5.4The Board may furnish information on circle-wise energy input and energy billed in system.5.5T&C losses for the ensuing year shall be fixed taking into account inter alia the plan submitted by the Petitioner for reduction of these losses, which shall include, information on energy auditing measures, improvement in Information Technologies, theft reduction measures etc.
