Section 7(6) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011
(6)The filings for Wheeling Tariff shall contain the following:(a)The Distribution system or network usage forecast for each year of the Control Period consistent with the Business Plan;(b)Proposals for computation of tariffs for Wheeling of electricity for each of the years of the Control Period, including the losses and the procedure thereof;(c)Proposals for Non-Tariff Income with item-wise description and details;(d)Proposals in respect of income from Other Businesses like Consultancy Services, Convergence, Training Facilities, etc;(e)The proposed Wheeling Tariff shall be voltage-wise;(f)Expected Revenue from the proposed Wheeling Tariff including additional surcharge, etc.
