Section 4 in Gujarat Electricity Regulatory Commission (Levy And Collection of Fees and Charges by SLDC) Regulations, 2005
4. Levy and Collection of Charges from Generating Companies and Licensees.
- i. From the date the SLDC is established by the Government of Gujarat under Section 31 of the Electricity Act, all expenses incurred by the SLDC shall be accounted separately.ii. Expenses incurred by the SLDC in the discharge of its functions as specified in Section 32 of the Electricity Act shall be recovered from the Generating Companies and Licensees through Charges.iii. The Charges to be recovered from Generating Companies and Licensees shall be determined taking into account the following expenses:(a)Employee Cost(b)Administration and general Charges(c)Repairs and Maintenance Expenses(d)Depreciation(e)Interest and finance charges(f)Interest on working capital, if any(g)Any other expenses incidental to discharging the functions of SLDC.iv. The expenses mentioned in sub-clause (iii) above shall be determined in accordance with Schedule 1.v. Not later than four months before the commencement of the financial year the SLDC shall provide to the Commission, full details of its calculations of the estimated expenses for the ensuing financial year and proposed allocation of charges to Licensees and Generating Companies. The details shall also be furnished to the Generating companies and Licensees simultaneously.vi. Any proposal for capital expenditure shall be submitted to the Commission. The Commission will duly approve the proposal after examining the need and applying prudence checks.vii. The details of calculation of the expenses and other related information shall be provided in the format prescribed in the Schedule 1.viii. The details of capital investment programme for the ensuing financial year shall be furnished along with the details of estimated expenses.ix. The details of estimated expenses shall be filed, in the form of a petition, by the SLDC in six (6) sets with each set signed by an authorised officer of the SLDC, who shall be responsible for verifying and certifying the correctness thereof.x. The details of estimated expenses filed by the SLDC shall be scrutinised by the Commission and as a result of such scrutiny, the Commission may, within fifteen (15) working days, call for such further information and clarification as may be required.xi. The Commission will thereafter follow, as far as practicable, the procedure specified as per the GERC (Determination of Tariff) Regulations, for disposal of application by the SLDC.xii. The Commission may get the books/records of SLDC examined by its officers and/or by any authorised person at any point of time during the pendency of the petition for the determination of Charges or otherwise. The reports of the officers etc. shall be made available to the parties concerned and they shall be given opportunity to reply/respond to the reports. The Commission shall duly take into account the report or the opinion given by the officers and/ or by any authorised person and the reply filed by the parties thereon, and if considered necessary, the Commission may examine the person giving the reports or the opinion, while deciding the matter.xiii. Upon the Commission being satisfied that all the information and clarification sought for by it have been produced and that sufficient opportunity has been afforded to all the parties concerned, the Commission shall pass appropriate orders on the estimated expenses and determine the Charges recoverable from the Generating Companies and the Licensees on equitable basis.xiv. The Charges so determined by the Commission shall be valid till the approval of next revision of Charges.xv. The SLDC shall file the application for the determination of the Charges (together with the details of estimated expenses for the ensuing year) every year even when no revision of Charges is required.The Commission shall validate such expenses and pass appropriate orders.xvi. The SLDC shall submit periodic returns containing operational and cost data, as may be prescribed by the Commission.xvii. Short-term open access users of the Grid shall pay such scheduling and system operation Charges as may be specified by the Commission.[xviii. Scheduling and system operation Charges recovered by SLDC from users of the Grid shall be considered at the time of determination of tariff and truing up for each financial year.] [Substituted by Notification No. 3 of 2016, dated 19.2.2016 (w.e.f. 30.3.2005).]
