Section 6 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
6.
Section 29(2)(d) of the Act provides that the State Commission in determining the terms and conditions for fixation to tariff, shall inter-alia be guided by the factors which would encourage efficiency, economical use of the resources, good performance, optimum investments and other matters which the State Commission considers appropriate for the purpose of the Act.In view of above, each utility/licensee shall provide reports on the following performance indicators for the most recent three years alongwith the tariff application ;(1)Number and duration of supply interruptions on transmission and distribution networks separately for different system voltages. Details of steps proposed to improve performance and monitoring.(2)Places and periods, where and when voltage and/or frequency was beyond the prescribed limits on transmission and primary distribution networks. Details of investment, its phasing and steps proposed to improve performance and monitoring.(3)Places and period where and when the voltage was beyond the prescribed limits on secondary distribution (LT) networks. Details of investments, its phasing and steps taken to improve performance and monitoring.(4)Number of supply or connection applications pending for more than six months, categorised by the reason of pendency.(5)Numbers of fatal and non-fatal accidents differentiating between accidents involving humans and those involving animals. An analysis of steps to reduce such accidents must also be provided.(6)Number of inadequate or defective meters. Programme and phasing of investment for replacements.(7)Number of un-authorised connections (as a result of sample survey) to be reported by tariff category. Measures adopted to curb unauthorised consumption. Results and programme for the future.(8)Amount of revenue arrears at the beginning and at the end of the year analysed age-wise on a six-monthly basis. Reasons for non-collection and details of litigation involving collection of revenue of Rs. 10,000/- or more should also be provided.(9)Data should be provided for each consumer category indicating (i) the normal meter reading cycle and the number of meter readings not carried out in accordance with the, cycle, and (ii) the number of consumer bills not served within 15 days of the meter reading. Details of plans to improve the efficiency and punctuality of meter reading the dispatch of consumer bills and cash collection may also be furnished.(10)Plans, both short-term and long-term, for rationalization of existing manpower in furtherance of the need to link tariff adjustments to increases in the productivity of manpower resources and improvements in efficiency through scientific engineering resources management so as to safeguard the interests of the consumers.(11)Plans, both short term and long term for improving and updating the organization strategies and systems and skills of human resources for increased productivity.(12)Plans for undertaking load research to determine the load profile of consumers supplied under each tariff. This is an essential requirement if future tariffs are to reflect costs.(13)Plans to improve the system power factor by providing an incentive for consumers to install correction capacitors.(14)Expansion plan for all capital investments.(15)Reports on energy audit already carried out shall be furnished.(16)Plans for determining the relationship between KWh consumed and the connected loads on which unmetered charges are based.(17)Programme for converting un-metered connections to metered supply, together with investment needed.(18)Method of assessing consumption when meter is not installed or is defective, together with basis for such assessment.(19)Programme for provision of cent percent metering from the sub- stations to 11 kv feeders and distribution transformers for total energy audit, together with investment needed and its Phasing.(20)Policy for distribution planning and management with a view to improve the quality of service, improve the revenue and reduce the T&D losses must be submitted alongwith the tariff filing,.
