Section 26(2) in The Orissa Electricity Reform Act, 1995
(2)The Commission shall, save as provided in Sub-section (3), be entitled to prescribe the terms and conditions for the determination of the licensees revenue and tariffs by regulations duly published in the Gazette and in such other manner as the Commission considers appropriate and, for doing so, the Commission shall be bound by the following parameters, namely :(a)the financial principles and their applications provided in Sections 57 and 57-A of the Electricity (Supply) Act, 1948 and in the Sixth Schedule thereto;(b)the factors which would encourage efficiency, economic use the resources, good performance, optimum investments, performance of licence conditions and other matters which the Commission considers appropriate for the purpose of this Act; and(c)the interest of the consumers.
