Section 34 in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015
34. Target Availability and Recovery of ARR.
(a)Recovery of the annual Aggregate Revenue Requirement determined as per the norms under these regulations shall be based on achievement of the target availability index as under:The Availability index shall be computed for both Wheeling Business and Retail Supply Business of the Distribution Licensee on yearly basis as per following:For Wheeling Business:Wheeling Network Availability Index (%) = (1-(SAIDI/8760)) X 100Where,SAIDI = Sum of all customer interruption durations/Total number of consumers servedFor Retail Supply Business:The Supply Availability shall be measured on the basis of power contracted by the Distribution Licensee on a long-term basis as per the power procurement plan under following heads:Base Load Supply Availability = ((Actual Contracted Base Load Supply (MW)) X (Number of Off-Peak hours)) / ((Base Load in MW) X (Number of Off-Peak hours)) Peak Load Supply Availability = ((Actual Contracted Peak Load Supply (MW)) X (Number of Peak hours)) / ((Peak Load in MW) X (Number of Peak hours)) Supply Availability Index = 75% of Base Load Supply Availability + 25% of Peak Load Supply Availability(b)The Distribution Licensee shall maintain data on planned maintenance outages, load shedding, force majeure outages and tripping's.(c)The incentive/disincentive shall exclude the circumstances when the actual supply differs from the contracted supply due to force majeure situations, weather conditions, extreme monsoon failure, station outages, etc. which are beyond the control of the Distribution Licensee.(d)The Commission shall specify progressively increasing normative levels of Availability for Wheeling and Supply Business of the Distribution Licensee on the basis of past performance over the control period.Provided that the Availability of Retail Supply Business shall not be lower than 90% and shall gradually increase to 95% or 98% in no less than three years 1(e)The additional ARR shall be considered as +/- 0.2% of ARR for every percentage point increase/decrease in Availability vis-a-vis the normative levels of availability.Provided that the maximum additional return that can be earned/reduced shall be +/- 2% of ROEPart - VIII Subsidy, Cross Subsidy and Tariff Design
