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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(3)The petition shall include the following:
(a)A statement of the current tariff and all applicable terms and conditions and expected revenue from the current tariff for the ensuing year or the period for which the tariff is to be determined.
(b)A statement containing full details of calculation of any subsidy received, due or assumed to be due from the State Government, the consumers to whom it is directed, and showing how the subsidy is reflected in the current and proposed tariff applicable to those consumers. This statement shall also include the tariff calculated without consideration of the subsidy for those consumers. The subsidy calculations shall also compare the situation for the period for which the tariff is to be implemented.
(c)A statement of the estimated change in annual revenues that would result from the proposed tariff changes in the period in which they are to be implemented.
(d)In case of a distribution licensee, if the proposed tariff is to be introduced after the start of a financial year, a statement of the proportion of revenue expected and quantities of electricity supplied under each proposed tariff modification during the remaining months of the financial year shall be included.
(e)In case of a distribution licensee, detailed calculations of voltage wise cost of supply, exclusive of external subsidies and cross subsidies in respect of each category of consumer.
(f)In case of a distribution licensee, a statement showing calculations of the amount of cross subsidy in the existing tariff and in the proposed tariff. Such determination shall be as per the guidelines issued by the Commission.
(g)An explanatory note giving rationale for the proposed tariff changes, including justification for the return on equity being requested.
(h)If Generating company or licensee is engaged in any other Business, as specified under Regulation 41, the generating company or licensee shall submit the following information: