Section 26 in The Haryana Electricity Reform Act, 1997
26. Licensee's Revenues and Tariffs.
(1)The holder of each licence granted under this Act observe the methodologies and procedures specified by the Commission from time to time in calculating the expected revenue from charges which it is permitted to recover pursuant to the terms of its licence and in designing tariffs to collect those revenues.(2)The Commission shall (subject to the provisions of sub-section (3)) be entitled to prescribe the terms and conditions for the determination of the licensees revenue and tariffs by regulations duly published in the Official Gazette and in such other manner as the Commission considers appropriate provided that in doing so the Commission shall be bound by the following parameters :-(a)the financial principles and their applications provided in the Sixth Schedule to the Electricity (Supply) Act, 1948 read with Sections 57 and 57-A of the said Act;(b)the factors which would encourage efficiency, economic use of the resources, good performance, optimum investments and other matters which the Commission considers appropriate keeping in view the salient object and purposes of the provisions of this Act; and(c)the interest of the consumer including that the consumers are not exploited because of any monopolistic or scarcity situation and at the same time the consumers pay for the use of the electricity in a reasonable manner to maintain the electricity generation, transmission, distribution and supply on commercial principles.(3)Where the Commission, departs from factors specified in the Sixth Schedule of the Electricity (Supply) Act, 1948 while determining the licensee's revenues and tariffs it shall record the reasons, therefor in writing.(4)Any methodology or procedure specified in the Commission under sub-section (1), (2) and (3) above shall be to ensure that the objects and purposes of the Act are duly achieved.(5)Every licensee shall provide to the Commission at least 3 months before the ensuring financial year full details of its calculation for that financial year of the expected aggregate revenue from charges which it believes it is permitted to recover pursuant to the terms of its licence and thereafter it shall furnish such further information as the Commission may reasonably require to assess the licensee's calculation. Within 90 days of the date on which the licensee has furnished all the information that the Commission requires, the Commission shall notify the licensee either :-(a)that it accepts the licensee's calculation; or(b)that it does not consider the licensee's calculation to be in accordance with the methodology or procedure in its licence, and such notice to the licensee shall:-(i)specify fully the reasons why the Commission considers that the licensee's calculation does not comply with the methodology or procedures specified in its licence or is in any way incorrect; and(ii)propose a modification or an alternative calculation of the expected revenue from charges, which the licensee shall accept.(6)Each holder of a supply licence shall publish in the daily newspaper having circulation in the area of supply and make available to the public on request the tariff or tariffs for the supply of electricity within its licensed area and such tariff or tariffs shall take effect only after seven days from the date of such publication. Any tariff implemented under this Section -(a)shall not show undue preference to any consumer of electricity, but may differentiate according to the consumer's load factor or power factor, the consumer's total consumption of energy during any specified period, or the time at which supply is required;(b)shall be just and reasonable and be such as to promote economic efficiency in the supply and consumption of electricity; and(c)shall satisfy all other relevant provisions of this Act and the conditions of the relevant licence;(7)No tariff or part of any tariff required by sub-section (6) may be amended more frequently than once in any financial year except in respect of any changes expressly permitted under the terms of any fuel surcharge formula prescribed. At least three months before the proposed date for implementation of any tariff or an amendment to a tariff the licensee shall provide details of the proposed tariff or amendment to a tariff to the Commission, together with such further information as the Commission may require to determine whether the tariff or amended tariff would satisfy the provisions of sub-section (6). If the Commission considers that the proposed tariff or amended tariff of a licensee does not satisfy any of the provisions of sub-section (6), it shall, within 60 day of the receipt of all the information which it required, and after consultation with the Commission Advisory Committee and the licensee, notify the licensee that the proposed tariff or amended tariff is unacceptable to the Commission and it shall provide to the licensee an alternative tariff or amended tariff which shall be implemented by the licensee. The licensee shall not amend any tariff unless the amendment has been approved by the Commission.(8)Notwithstanding anything contained in Sections 57-A and 57-B of the Electricity (Supply) Act, 1948, no Rating Committee shall be constituted after the date of this enactment and the Commission shall secure that licenses comply with the provisions of their licences regarding their charges for the sale of electricity (both wholesale and retail) and for the connection to and use of their assets or systems in accordance with the provisions of this Act.(9)In this section :(a)"the expected revenue from charges" means the total revenue which a licensee is expected to recover from charges for the level of forecast supply used in the determination under sub-section (5) above in any financial year in respect of goods or services supplied to customers pursuant to a licensed activity; and(b)"tariff" means a schedule of standard prices or charges for specified services which are applicable to all such specified services provided to the type or types of customers specified in the tariff.
