Section 13 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
13. Orders by Commission.
(1)The Commission, after the petition has been registered as per Regulation 32 of RERC (Transaction of Business) Regulations, 2005, may within 21 days require the transmission or distribution licensee or generating company to furnish:(a)any further information, particulars and documents as the Commission may consider appropriate to enable the Commission to assess the petitioner's calculations; or(b)A revised petition, if the Commission does not consider the petitioner's calculation to be in accordance with the provisions of these Regulations.(2)After receipt of information or otherwise, the Commission may make appropriate orders regarding initiation of proceedings in accordance with the provisions of the Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005.(3)After acceptance of tariff petition, the Applicant shall within the time specified by the Commission publish the salient features of the Petition, in two daily newspapers, one Hindi and one English, having wide circulation in its area of supply and in case of a generating company, having wide circulation in the State. The formats for publication of the MYT Petition to be submitted and Petition to be submitted every year during the Control Period by Generating Company, Transmission Licensee and Distribution Licensee be stipulated separately by the Commission. The data and information to be published in the formats stipulated be the minimum information and the Commission may ask the Applicant to publish the additional information, if required and the Applicant can also add to the information to be published.(4)Thereafter, the Commission determine the ARR and the tariff as per provisions of the Act and these Regulations. The tariff so determined by the Commission shall be without considering the subsidy commitment by the State Government. The Commission also determine the subsidized tariff arrived at after considering the subsidy commitment of the State Government given in advance for the categories of consumers indicated
