Section 23(23) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
23.2The long-term power procurement plan of the Distribution Licensee shall comprise the following:(a)A quantitative forecast of the unrestricted demand for electricity, within his area of supply, from each tariff category over the plan period;(b)An estimate of the quantities of electricity supply from the approved sources of generation and power purchase;(c)Standards to be maintained with regard to quality and reliability of supply, in accordance with the Standards of Performance Regulations;(d)Measures proposed to be implemented as regards energy conservation and energy efficiency;(e)The requirement for new sources of power generation and/or procurement, including augmentation of generation capacity and identified new sources of supply, based on (a) to (d) above;(f)The plan for procurement of power including quantities and cost estimates for such procurement:Provided that the forecast/estimate contained in the long-term procurement plan shall be separately stated for peak and off-peak periods, in terms of quantities of power procured (in millions of units of electricity) and maximum demand (in MW/MVA):Provided further that the forecasts/estimates shall be prepared for each three month period over the plan period:Provided also that the long-term procurement plan shall be a cost-effective plan based on available information regarding costs of various sources of supply.Explanation - for the purpose of this Regulation, the term "peak period" shall mean such block of three (3) continuous hours during a twenty-four (24) hour period representing maximum demand for power by the Distribution Licensee.
