Section 3 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
3. Scope of Regulations.
(1)These Regulations shall apply in respect of the following cases:-(a)Supply of electricity by a Generating Company to a Distribution Licensee:Provided that the Commission may, in case of shortage of supply of electricity, fix the minimum and maximum ceiling of tariff for sale or purchase of electricity in pursuance of an agreement, entered into between a Generating Company and a Licensee or between Licensees, for a period not exceeding one year to ensure reasonable prices of electricity;(b)Intra-State transmission of electricity;(c)Wheeling of electricity;(d)Retail sale of electricity;Provided that in case of distribution of electricity in the same area by two or more Distribution Licensees, the Commission may, for promoting competition among Distribution Licensees, fix only maximum ceiling of tariff for retail sale of electricity;(e)Surcharge in addition to the charges for wheeling for availing open access;(f)Additional surcharge on the charges for wheeling for availing open access.(2)Notwithstanding anything contained in these Regulations, the Commission shall adopt the tariff if such tariff has been determined through a transparent process of bidding in accordance with the guidelines issued by the Central Government.
