Section 3(3) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999
(3)Tariff application shall include the following :(a)Where the proposed date of implementation falls within a financial year for which the Commission has previously determined a permitted aggregate revenue requirement, the filing of proposed tariff should be accompanied by a copy of the relevant Annual Revenue Report as submitted by the licensee, plus a copy of the order passed by the Commission in relation to that report.Where no determination of a permitted aggregate revenue requirement has been made for the financial year in which the proposed tariff is to be implemented, the filing of proposed tariff should be accompanied by the Annual Revenue Report for that financial year.(b)The information to be provided by the licensee must include -(i)A statement of the current tariff rates and all applicable terms and conditions, and the expected full year revenue from the current tariff rates in the year in which the new tariff is to be implemented.(ii)A statement of the proposed tariff rate prices and changes, including a full statement of all applicable terms and conditions. This statement should be shown in a form appropriate to the proposed tariff structure. Details should also be supplied of the publicity intended to be given to new tariff options when they are to be implemented.(iii)A statement of the expected full-year revenue of the proposed tariff for the year in which the tariff is to be implemented.(iv)If the proposed tariff is to be introduced after the start of the financial year, a statement of the proportion of expected revenue and quantities supplied under each proposed rate during the remaining months of the financial year shall be included.(v)A statement of the estimated change in annual expected revenue that would result from the proposed tariff changes in the year in which they are to be implemented, stated in Rupees and percentage terms. A statement of the effect of the proposed tariff changes on a typical small, average and large consumer in each tariff class. For this purpose, a typical small consumer is defined such that within the tariff class, 90% of the consumers supplied under that tariff within a 12 months period would have greater total expenditure on tariff charges than small consumer. Similarly, a typical large consumer is defined such that 90% of the consumers supplied under the tariff would have lesser expenditure over a 12 month period than the typical large consumer. The average consumer shall be defined as a consumers having expenditure on tariff charges equal to the average expenditure in that tariff class.(vi)An embedded cost study detailing functionalization, classification, and allocation of the revenue requirement into consumer classes, and determinations of embedded code based tariffs, free of external subsidies and cross-subsidies. The study shall include all relevant details and methods used in determination of tariffs for each consumer class. If the licensee proposes cost-based tariffs for all consumers classes, the proposed tariff must be the result of the embedded cost study.(vii)A study of marginal costs of the licensee's business, including time-differentiated, short-term marginal costs by voltage level and a written explanation of the methods used to calculate marginal costs. In addition, the statement shall include a comparison of the percentage of marginal costs recovered by the current and proposed tariff for each tariff class.(viii)A written explanation of the rationale for the proposed tariff changes, including justification of the return on equity being requested.(ix)A statement that calculates the amount of cross subsidy in the existing tariffs and in the proposed tariffs, and compares the two. If the proposed tariffs include a cross subsidy, a statement is required, as applicable, to show how this complies with any planned transition period by the Commission.(x)A statement containing full details of the calculation of any subsidy received, due or assumed to be due from the State Government, the consumers to whom it is directed and documentation showing how the subsidy is reflected in the current and proposed tariffs applicable to those consumers. This statement shall also include the tariffs calculated without consideration of the subsidy for those consumers. The subsidy calculations shall also compare the situation in the year in which the tariffs is to be implemented with similar data for the previous year and, where relevant, the current year.(xi)A written explanation, supported by calculations of tariff rates, of any proposed new tariff.(xii)The licensee may, if he so wishes, submit any more recent updates of information specified in Sections 6, 7 and 8 of the Annual Revenue Report Guidelines available at the time of the tariff filing.(xii)Any other information, as required by the relevant license or specified by the Commission.
