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State of Bihar - Section

Section 14 in Bihar Electricity Regulatory Commission (Demand Side Management) Regulations, 2014

14. Mechanism for Cost Recovery.

- 14.1 Distribution Licensee shall identify the net incremental cost, if any, associated with planning, design and implementation of programmes.
14.2Cost of all DSM programmes and plans to be implemented by the Distribution Licensee shall be included in the Annual Revenue Requirement (ARR) and the licensee will clearly indicate the mechanism for financing of each DSM Programme.
14.3In order to qualify for cost recovery, each program must be:
(i)Approved prior to implementation;
(ii)Implemented in accordance with the approved program plan; and
(iii)Implemented cost effectively.
14.4Distribution Licensee shall provide all necessary assistance to the Commission, or third party assigned by the Commission in undertaking Evaluation Measurement and Verification of DSM programmes implemented by it.