Section 6(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(3)Forecast of expected revenue from tariff and charges The applicant shall develop the forecast of expected revenue from tariff and charges based on the following:(i)In the case of a Generating Company, estimates of capacity allocated to Distribution Licensees and expected energy generation for each financial year within the Control Period;(ii)In the case of a Transmission Licensee, estimates of transmission capacity allocated to Transmission System Users for each financial year within the Control Period;(iii)In the case of a Distribution Licensee, estimates of quantum of electricity supplied to consumers and wheeled on behalf of Distribution System Users for each financial year within the Control Period;(iv)Prevailing tariffs as at the date of making the application.
