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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Rajasthan - Subsection

Section 111(4) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(4)The sales forecast shall be consistent with the load forecast prepared as part of the longterm power procurement plan as per RERC (Power Purchase and Procurement process of distribution licensee) Regulations, 2004, and shall be based on past data and reasonable assumptions regarding the future requirement. Provided that where the Commission has stipulated a methodology for forecasting sales to any particular tariff category, the Distribution Licensee shall incorporate such methodology in developing the sales forecast for such tariff category.