Section 22 in Haryana Distribution and Retail Supply Licence
22. Tariffs and Expected Revenue Calculation.
- 22.1 Tariffs(a)The Licensee shall establish a tariff acceptable to the Commission for each of its Distribution and Retail Supply Business and shall calculate its charges only in accordance with this licence and the other requirements prescribed by the Commission.(b)Subject to any contrary direction of the Commission, the Licensee may publish a combined tariff for its Distribution and Retail Supply Business reflecting the tariff rates and the other terms and conditions contained in the approved tariffs referred to in Condition 22.1(a).22.2Expected Revenue Calculation(a)Each year not later than 31st December, the Licensee shall prepare and submit to the Commission a report of its expected aggregate revenues and cost of service (including financing costs and its proposed return on equity) for its Distribution and Retail Supply Business for the next succeeding financial year in the manner and form prescribed by the Commission from time to time.(b)If the report referred to in paragraph 22.2(a) indicates a significant difference between its expected aggregate revenues and its expected cost of service, the Licensee shall also submit with its report an explanation of the measures it proposes to take, including any proposed tariff amendments, to eliminate the difference.
