Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 17 in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015

17. Un-metered Sales Forecast.

- 17.1 Methodology for determination of un-metered sales(a)Till the time 100% metering of electricity consumers is achieved in area of operation of Distribution Licensee, an independent study shall be conducted by the Distribution Licensee to assess actual consumption of power by un-metered consumer segment:(b)For three years including the date of notification of these Regulations, yearlong, month-wise, block-wise study referred in Clause (a) of Regulation 17.1 above shall be conducted by the Distribution Licensee and submitted to the Commission.(c)The study referred to in clause (b) of this Regulation shall cover actual consumption in the block (hours of usage, specifications of motor power etc.) demonstrating seasonal impact, economic development, demographics, consumption pattern, etc. This would aid to develop baseline norms pertaining to electricity consumption in un-metered consumer segments.(d)Baseline norms shall be established after completion of study in the first year which shall be revised/fine-tuned in the remaining two subsequent years.(e)After three years of annual study leading to streamlining of processes, study shall be conducted on alternate year basis.(f)Stratified random sampling shall be used to identify consumers in block/district of study which would be, well distributed representation of the block under purview such that sampled consumers shall exhibit same demographic profile, energy consumption pattern, water level etc. of the block.Provided that the sample selected shall be from all the subdivisions in the state.
17.2Study of Agricultural feeders not segregated in significant numbers
(a)The sample of consumers selected shall be monitored and the readings of consumption can be taken from the meters installed at each DT in the sample area.
(b)The load of all the consumers connected on the DT in each of the sample area shall be validated each month to account for any additional load or replacement of old motor with new motor by the consumers.
(c)Based on the result of yearlong month-wise study, the consumption pattern for selected subdivisions shall be established.
(d)The results of the study shall be extrapolated to adjoining areas with similar water level and the same cropping patterns.
(e)The month-wise analysis of the sample selected for the establishment of baseline shall be submitted to the Commission at regular intervals so that the directions of the Commission are incorporated before the completion of study.
17.3Study of Agricultural feeders segregated in significant numbers
(a)During the study, meters shall be installed at input points of the feeder at the sub-station and based on the load flow study the technical loss of the feeder will be evaluated.
(b)The difference of the feeder meter consumption and technical losses will be agricultural consumption.
Provided that such computation of agricultural consumption may include commercial losses the percentage of which shall be worked out by the Distribution Licensee during the annual study.
(c)From every subsequent year, the study report shall be submitted to the Commission by 31st October for the Commission to have enough time to conduct validation check and analysis in collaboration with an independent agency and with due assistance of team designated by the Distribution Licensee.
(d)The Distribution Licensee shall be informed as late as morning of the day scheduled for inspection by the Commission to have reality check and to ensure that power supply and the Distribution Licensee's personnel are available.
(e)Any significant deviation in the parameters reported in annual study from the baseline study may necessitate revision of norms by the Commission.