Section 7 in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005
7. Filing for Proposed Tariff (FPT).
- 7.1 The FPT for Distribution business and Retail Supply business shall be filed along with the respective ARR filings.7.2The application shall be made for determination of tariff for:(a)Wheeling of electricity, i.e. Wheeling Charges to recover the ARR of Distribution Business(b)Retail sale of electricity, i.e. Tariffs for Retail sale of electricity to recover the ARR of Retail Supply Business7.3Distribution Business. - The application for FPT shall contain the following(a)The Distribution system or network usage forecast for each year of the Control Period consistent with the Resource Plan.(b)Proposals for computation of tariffs for wheeling of electricity for each of the years of the Control Period, including the losses to be charged in kind and the procedure therefor.(c)Proposals for Non-Tariff Income with item-wise description and details.(d)Proposals in respect of income from Other Business.(e)The proposed wheeling charges shall be voltage-wise. For the first Control Period, however, the Distribution Licensee may propose these charges computed on normative basis.(f)Expected Revenue from the proposed Wheeling Charges, Non-Tariff Income and Income from Other Business(es).7.4Retail Supply of Electricity Business. - The application for FPT shall contain the following.(a)Proposal for retail sale of electricity to the consumers pertaining to its retail supply business and the details may include tariffs for each consumer category, slab-wise and voltage-wise. The tariffs proposed may also include energy charges, fixed/demand charges and minimum charges.(b)Proposals for Non-Tariff Income with item-wise description and details.(c)Each tariff proposal submitted by the Distribution Licensee shall be supported with a cost-of-service model allocating the costs of the licensed business in respect of each category of consumers based on appropriate assumptions.(d)Expected Revenue from the proposed Retail Sale Tariffs, Non-Tariff Income and income from Other Business(es) and other matters considered appropriate by the Distribution Licensee, including incentive schemes to consumers, voltage surcharge and power factor surcharge.
