Section 111 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
111. Estimation of sales.
(1)The distribution licensee shall submit a monthly forecast of expected demand and sale of electricity for different categories of consumers and to each consumption slab within each tariff category in his area of supply.(2)For the purpose of such estimation distribution licensee shall also indicate:(a)Category wise open access consumers, traders and other licensees using its system. The demand and energy wheeled for them shall be shown separately fori. Supply within the area of supply andii. Supply outside the area of supply.(b)In case of shared generating projects, the energy sold out side the State.(3)Sale of electricity, if any, to electricity traders or other distribution licensees shall be separately indicated.(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.(5)The Commission shall examine the forecasts for reasonableness based on growth in number of consumers and consumption and demand of electricity in previous years and anticipated growth in the next year and any other factor, which the Commission may consider relevant and approve sale of electricity to consumers with such modifications as deemed fit.
