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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

(2)Sales forecast - (a) The licensee shall forecast energy sales, the number of consumers and load profile for each consumer category and for each slab for the period under consideration. The Commission shall examine the sales forecasts of the licensee for reasonableness, consistency of principles across all licensees, past trend, etc. before accepting and adopting it. The licensee shall develop a robust database of all consumer with desired particulars regarding their demand to facilitate the forecasting process in accordance with the direction given by the Commission.
(b)This sales forecast shall be applied in estimating the revenue accruals.