Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Rajasthan - Act

Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005

RAJASTHAN
India

Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005

Rule RAJASTHAN-ELECTRICITY-REGULATORY-COMMISSION-FEES-FOR-PETITIONS-REGULATIONS-2005 of 2005

  • Published on 12 September 2005
  • Commenced on 12 September 2005
  • [This is the version of this document from 12 September 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005Published vide Notification No. RERC/Secy./Reg. 37, dated 12.9.2005Last Updated 29th May, 2019No. RERC/Secy./Reg. 37. - In exercise of powers conferred under Section 181 of the Electricity Act, 2003 read with section 64(1) and 86(g) of that act, regulation 2 of the Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2004 & regulations 21(2) & 59 to 61, 70 of Rajasthan Electricity Regulatory Commission (Conduct of Business) regulations and all powers enabling it m that behalf, the Rajasthan Electricity Regulatory Commission, hereby makes the following regulations, namely:-General

1. Short title and Commencement.

(1)These Reflations may be called the Rajasthan Electricity Regulatory Commission (Fees for Petitions) Regulations, 2005.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In this regulations unless the context otherwise requires:-
(i)"Act" means the Electricity Act, 2003 (36 of 2003).
(ii)"ARR" means the expected Aggregate Revenue Requirement as specified in clause 3 of RERC (Terms & Conditions for Determination of Tariff Regulations, 2004.
(iii)"Commission" means the Rajasthan Electricity Regulatory Commission.
(iv)Generation Capacity" means installed capacity as per name plate rating of generating units of power plant.
(v)"intra-state trading" means the buying and selling of electricity by an electricity trader within the territory of the State of Rajasthan.
(vi)"Licensee" means a person who has been granted a license & includes deemed licensee & persons exempted from license under Section 14 of the Act.
(2)Words and expressions occurring in these regulations and not defined herein above shall bear the same meaning assigned to them in the Act.

3. Fee on applications or petitions.

(1)Fees payable with every petition shall be as specified m the Schedule to these regulations.
(2)All fees shall be payable at Jaipur by means of a crossed demand draft/pay order/ postal order drawn m favour of Secretary, Rajasthan Electricity Regulatory Commission.
(3)The Commission shall issue a receipt for the fee paid.
(4)The fees received by the Commission under these regulations shall be deposited in a bank account to be maintained by the Commission at such bank and in such branches as the Commission may direct from time to time.

4. Repeal.

- The Rajasthan Electricity Regulatory Commission (Fee for Petitions) Regulations, 2000, as amended to date, shall stand repealed from the date of coming into force of these regulations.

of Fee Structure

S. No. Nature of petition/application Fees(Rs.)
1 2 3
1. Filing for ARR and/or petition for determinationof generation tariff  
(a) Conventional fuel based generating station Rs. 5000/- (Rs. Five thousand) per MW or partthereof of generation capacity subject to minimum of Rs. One Lakh& Max. of Rs. fifteen lakhs for each generating station.
(b) Non-conventional and renewable sources ofenergy including co-generation 20% of 1(a) above.
2. Petition for approval relating to competitivebidding process for procurement of power  
(a) Bidding documents As per Sr. No. 1(a) above
(b) Deviation in guidelines/bidding Rs. 50,000 (Rs. Fifty thousand).
(c) Price of fuel Rs. 1,00,000 (Rs. One lakh).
3. Filing ARR and/or petition for determination oftransmission tariff Rs. 1000 (Rs. One thousand) for each MW or partthereof of transmission capacity subject to min. of Rs. one lakh& max. Rs. five lakh.
4. Petition for determination of rates, charges,terms and conditions under proviso to sub-section (1) of section36 of Act. As per 3 above with a minimum of Rs. 25,000 (Rs.Twenty five thousand).
5. Filing of ARR and/or determination ofDistribution Tariff by Distribution Licensee 0.01% (zero point zero one percentage) ofrevenue requirement as per petition (rounded off to nearest Rs.thousand) subject to minimum of Rs one lakh and max. of Rs.Fifteen lakh.
6. Petition for determination of Variable costadjustment (VCA) charges 0.01% (zero point zero one percentage) of theadditional revenue (rounded off to nearest Rs. thousand).
7. Petition for Determination of tariff forwheeling of electricity/Surcharge under the provisions of section39, 40, 42 & 62 (1) (c) to be paid by the Licensee Rs. 1,00,000/- (Rs. One lakh).
8. Petition for amendment of RERC (Supply Code &Connected Matter) Regulations, 2004 specified under section 43 to48, 50, 55 & 56 excluding those required as a result of StateGovernment directives. Rs. 1,00,000/- (Rs. One lakh).
9. Petition for review of Tariff Order filed by:  
(a) Generation company/licensee/deemed licensee Rs. 50,000/- (Rs. Fifty Thousand).
(b) Association representing HT consumers. Rs. 20,000/- (Rs. Twenty Thousand).
(c) HT consumers having contract demand up to 5MVA Rs. 10,000/- (Rs. Ten Thousand).
(d) HT consumers having contract demand above 5MVA Rs. 20,000/- (Rs. Twenty thousand).
(e) Association representing LT consumers Rs. 10,000/- (Rs. Ten Thousand).
(f) LT consumers Rs. 1000/- (Rs. One Thousand).
10. Petition for determination of SLDC fee &Charges Rs. 1,00,000/- (Rs. One lakh).
11. Petition for fixing Trading Margin in theintra-state trading. Rs. 1,00,000/- (Rs. One lakh).
12. Interlocutory Application where determination oftariff is not involved Rs. 20,000/- (Rs. Twenty thousand).
13. Application for licence/amendment of licenceunder section 18 of the Electricity Act, 2003 Same fee as prescribed by the State Governmentfor application for grant of licence.
14. Application for revocation of licence undersub-section (2) of section 19 of the Electricity Act, 2003. As above for S. No. 13.
15. Application seeking prior approval under section17 of the Electricity Act, 2003 As above for S. No. 13.
16. Application for approval of Power purchase &procurement. Rs. 1,00,000/- (Rs. One lakh).
17. Application under section 35 of the ElectricityAct, 2003 for seeking the use of intervening transmissionfacilities. Rs. 10,000/- (Rs. Ten thousand).
18. Petition for adjudication of a dispute underSecs. 9, 33(4), 35, 47(2), 67 & 86(l)(f) of the Act. Rs. 10,000/- (Rs. Ten thousand).
19. Appeal against the decision of a ChiefElectrical Inspector or an Electrical Inspector section 162(2). As specified in RERC (Appeals against orders ofElectrical Inspector) Regulations, 2002.
20. Applications seeking adjournment/seekingextension in time. Rs. 1,000/- (Rs. one thousand).
21. Petition for approval of investment Plan of thelicensee 0.001 % (zero point zero zero one percentage) ofinvestment rounded off to nearest Rs. thousand.
22. Any other petition or Application  
1. By licensee/generating company 1. Rs. 10,000/- (Rs. Ten thousand).
2. By Institution/Organisation/Company (Limited,Private Limited, Partnership, Proprietorship) 2. Rs. 5,000/- (Rs. Five thousand).
3. By Individual Consumer. 3. Rs. 500/- (Rs. Five hundred).