Section 4(5) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
(5)The Operating Charges shall be fixed for a year on the basis of the filing of the SLDC and will cover:(a)Employee cost;(b)Administration and general charges;(c)Repairs and Maintenance expenses; and(d)Any other relevant costs and expenses deemed appropriate by the Commission.(a)Employee CostThe employee cost to be considered for the year shall be as per the approved staffing plan or the actual employee cost, whichever is lower. As a first step, SLDC shall file the staffing plan within three months from the date of notification of this Regulation. The Commission will approve the staffing plan after examining the details thereof. The approval shall be for the purpose of cost recovery through operating charges alone and for no other purpose whatsoever.(b)Administration and General Expenses & Repairs & Maintenance Expenses. These expenses for the first Control Period will be fixed on the basis of the information filed by SLDC and accepted by the Commission. Thereafter, these will be fixed as per the norms to be determined by the Commission.(c)Other expensesAll other expenses, not covered by Capital cost, Employee cost, Administration and General Expenses or Repairs & Maintenance expenses shall fall under this category of expenses. The SLDC shall file the details of such expenses, if any, at the time of its filings for the purpose of fixation of charges.
