Section 6 in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
6. Principles For Determination Of Tariff.
(1)The Licensee shall keep in view the following principles while filing application for transmission tariff.Separation of Transmission and SLDC functions(2)The Transmission Licensee shall separate its business into transmission and SLDC functions, and segregate its accounts between these two businesses. Till the segregation of the accounts is completed, the Transmission Licensee shall submit an Allocation Statement that contains the apportionment of costs and revenues to that business. The Allocation Statement, approved by the Board of Directors of the Licensee, shall be accompanied with an explanation of the methodology for apportionment which should be consistent over the Control Period.Transmission Tariff(3)The Transmission Tariff payable by the Beneficiaries of the Transmission System shall be designed to recover the Aggregate Revenue Requirement approved by the Commission for each year of the Control Period.(4)In addition to transmission tariff, charges for reactive energy as may be specified by the Commission in the MYT order shall also be payable by all the Beneficiaries of the system.SLDC Charges(5)SLDC charges shall be payable by various utilities as may be determined by the Commission.Annual Transmission Service Charge(6)The fixed cost of the transmission system shall be computed on annual basis, in accordance with norms contained in these regulations, aggregated as appropriate, and recovered on monthly basis as transmission charge from the users.(7)The transmission charge (inclusive of incentive) payable for a calendar month for a transmission system or part thereof shall be(8)ARR x ( NDM / NDY ) x ( TAFM / NATAF )(9)Where,(10)ARR = Aggregate Revenue Requirement specified for the year, in Rupees;(11)NATAF = Normative annual transmission availability factor, in per cent specified in clause 5.3(a) of these Regulations;(12)NDM = Number of days in the month;(13)NDY = Number of days in the year; and(14)TAFM = Transmission system availability factor for the month, in Percent, computed in accordance with Appendix III to these Regulations.(15)The Transmission Licensee shall raise the bill for the transmission charge (inclusive of incentive) for a month based on its estimate of TAFM. Adjustments, if any, shall be made on the basis of the TAFM to be certified by the SLDC within 30 days from the last day of the relevant month.Allocation of Transmission Service Charge(16)The Annual Transmission Service Charge (ATSC) shall be shared between the long and medium term customers of the transmission system on monthly basis based on the allotted transmission capacity or contracted capacity, as the case may be.(17)Transmission charges corresponding to any plant capacity for which a Beneficiary has not been identified and contracted shall be paid by the concerned generating company.(18)No distinction in charges shall exist in terms of long term, medium term or short term access to the intra-State Transmission System.(19)Provided that, the transactions for long term and medium term shall be denominated in Rs/kW/month or any suitable denomination as may be stipulated by the Commission.(20)For short term bilateral transactions and short term collective transactions through power exchanges, the transmission tariff shall be denominated in Rs/kWh/hr.(21)25% of the charges collected from the short term open access customer shall be retained by the transmission licensee and the balance 75% shall be considered as non-tariff income and adjusted towards reduction in the transmission service charges payable by the long term and medium term users.(22)Notwithstanding anything contained in these regulations, the Commission after conducting study and due regulatory process may notify the revised sharing and recovery of annual transmission service charge of the transmission licensee.
