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State of Tamilnadu- Act

Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

TAMILNADU
India

Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010

Rule CENTRAL-ELECTRICITY-REGULATORY-COMMISSION-PROCEDURES-FOR-CALCULATING-THE-EXPECTED-REVENUE-FROM-TARIFFS-AND-CHARGES-REGULATIONS-2010 of 2010

  • Published on 12 April 2010
  • Commenced on 12 April 2010
  • [This is the version of this document from 12 April 2010.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010Published vide Notification No. L-1/9/2009/CERC, dated 12-4-2010In exercise of powers conferred under Section 62(5) read with Section 178(2)(u) of the Electricity Act, 2003 (36 of 2003), and all other powers enabling it in this behalf, and after previous publication, the Central Electricity Regulatory Commission hereby makes the following regulations, namely:-

Chapter I
Preliminary

1. Short title, commencement and applicability.

(1)These regulations may be called the Central Electricity Regulatory Commission (Procedures for Calculating the Expected Revenue from Tariffs and Charges) Regulations, 2010.
(2)These regulations shall come into force with effect from the date of their publication in the official gazette.
(3)These regulations shall apply in all cases where tariff other than those based on non-conventional energy sources is determined by the Commission.

2. Definitions.

(1)In these regulations, unless the context otherwise requires,-
(a)"Act" means the Electricity Act, 2003 (36 of 2003), including the amendments thereto;
(b)"Applicant" means a generating company or transmission licensee who has made an application for determination of tariff in accordance with the Act and Regulations made thereunder;
(c)"assets" for the purpose of these regulations include-
(i)in respect of the generating company, the whole or part of the generating station; and
(ii)in case of transmission licensee, the whole or part of the transmission system or the transmission line or the sub-station for which tariff is determined by the Commission in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and as amended from time to time including any subsequent regulations as may be specified by the Commission under Section 61 of the Act;
(d)"auditor" means a practicing chartered accountant or cost accountant or a firm of chartered accountants or cost accountants, qualified to carry out audit in accordance with the provisions of sections 224, 233B and 619 of the Companies Act, 1956 (1 of 1956), or any other law for the time being in force, as the case may be;
(e)"Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;
(f)"Expected revenue from Tariffs and Charges" means the revenue estimated to accrue to the applicant, assessed on technical and commercial reasonableness and based on past performances, from the business of generation or transmission, as the case may be, in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 as amended from time to time including any subsequent regulation as may be specified by the Commission under Section 61 of the Act;
(g)"Formats" mean the formats specified in Appendix-I to these regulations for the purpose of submission of information by the generating company or transmission licensee in respect of expected revenues and charges determined by the Commission;
(h)"Other Business" means any business engaged in by a transmission licensee under Section 41 of the Act for optimum utilization of its assets.
(2)These regulations shall be in addition to the requirements to comply with such procedures for calculating the expected revenues from tariffs and charges by the generating company or transmission licensee in accordance with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, as amended from time to time including any regulations as may be specified by the Commission under Section 61 of the Act in future.
(3)Words and expressions used in these regulations and not defined shall have the meaning assigned to them in the Act, rules or regulations made thereunder.

Chapter 2
Submission of Information and Calculation of Expected Revenue from Tariff and Charges

3. Submission of information.

(1)Every applicant shall submit information in the formats in respect of expected revenue from tariffs and charges determined by the Commission from time to time.
(2)The formats shall be submitted annually under affidavit on or before 30th November of each year containing the financial position for the previous financial year, current financial year and the ensuing financial year:Provided that the formats for the previous financial year shall be based on the audited financial statements of that year; for the first half of the current financial year shall be based on finalised statements of accounts up to 30th September and for the second half of the current financial year and the ensuing year shall be based on provisional/estimated figures duly certified through an affidavit:Provided Further that the information in respect of the assets commissioned after 30th September of the current financial year shall be submitted within 90 days of their commercial operation.
(3)While submitting the information in the formats, the following shall be complied with as a minimum requirement:-
(i)The generating company shall forecast its availability based on the fuel availability, scheduled maintenance and operating norms as specified by the Commission.
(ii)The transmission licensee shall estimate the transmission charges, open access charges, and other charges as specified by the Commission.
(4)The Commission may adopt such procedures and issue such directions as may be considered necessary for the purpose of validation of data and analysis of the underlying assumptions of the data submitted by the generating company and transmission licensee under these regulations.

Chapter 3
Miscellaneous

4. Application fees.

- Notwithstanding anything contained in the Central Electricity Regulatory Commission (Payment of Fee) Regulations, 2008, the applicant, while submitting the information under these regulations, shall not be required to pay application fees to the Commission.

5. Display of information.

- The information received in the formats from the generating companies and transmission licensees shall be posted on the website of the Commission.

6. Power to relax.

- The Commission may, for reasons to be recorded in writing, relax any of the provisions of these regulations on its own motion or on an application made before it by any interested person.Appendix-IForm No. 1ThermalName of Utility:(A)Name of Plant:Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Chargeincluding incentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate fromCoal/Lignite/APM gas/R-LNG/Liquid fuel as applicable Paise/kWh        
5a Actual/Expected recovery of Energy Charges Rs Cr        
5b Actual/Expected Fuel Price considered Rs/...        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
(B)Name of Plant:Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Chargeincluding incentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate fromCoal/Lignite/APM gas/R-LNG/ Liquid fuel as applicable Paise/kWh        
5a Actual/Expected recovery of Energy Charges Rs Cr        
5b Actual/Expected Fuel Price considered Rs/...        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
(........)(.............) Total
S. No. Particulars Unit 2009-10 2010-11 2011-12 2012-13 2013-14
1a Actual/Expected Availability %          
1b Actual/Expected Auxiliary Energy Consumption %          
2a Actual/Expected recovery of Capacity Charge includingincentive Rs Cr          
2b Actual/Expected\recovery of Return on Equity Rs Cr          
2c Actual/Expected recovery of Incentive Rs Cr          
3 Actual/Expected Scheduled generation MU          
4 Actual/Expected energy rate from Coal/Lignite/APMgas/R-LNG/Liquid fuel as applicable Paise kWh          
5a Actual/Expected recovery of Energy Charges Rs Cr          
5b Actual/Expected Fuel Price considered Rs/...          
6a Actual UI generation MU          
6b Actual UI rate Paise/ kWh          
6c Actual revenue from UI Rs Cr          
Instructions for the Utility:
(1)Electronic copy in the form of CD/Floppy Disc shall also be furnished.
(2)These formats are indicative in nature and the utility may align the line items to its chart of accounts.
(3)Generating Company shall furnish the detailed justification for the estimation of expected availability, scheduled generation, average energy charge rate, expected UI volume and UI rate.
(4)The applicant shall provide full details supporting the forecast, including but not limited to details of past performance, proposed initiatives for achieving efficiency or productivity gains, technical studies, contractual arrangements and/or secondary research, to enable the Commission to assess the reasonableness of the forecast.
(5)Information furnished for the previous year and April to September of the current year shall be on actual basis and for ensuing year and October to March of the current year shall be on estimated basis.
(6)The responsibility of the auditor certifying the provisional/estimated information shall be to the extent of validation of arithmetical accuracy and the assumptions considered for estimation.Form No. 2HydroName of Utility:
(A)Name of Plant:
Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Charge includingincentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate Paise/kWh        
5 Actual/Expected recovery of Energy Charges Rs Cr        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
B. Name of Plant:Stage:
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
la Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Chargeincluding incentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate Paise/kWh        
5 Actual/Expected recovery of Energy Charges Rs Cr        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
(.........) Total(....... )
S. No. Particulars Unit Previous Year Current Year (Apr-Sep) Current Year (Oct-Mar) Ensuing Year
1a Actual/Expected Availability %        
1b Actual/Expected Auxiliary Energy Consumption %        
2a Actual/Expected recovery of Capacity Charge includingincentive Rs Cr        
2b Actual/Expected recovery of Return on Equity Rs Cr        
2c Actual/Expected recovery of Incentive Rs Cr        
3 Actual/Expected Scheduled generation MU        
4 Actual/Expected energy rate Paise/kWh        
5 Actual/Expected recovery of Energy Charges Rs Cr        
6a Actual UI generation MU        
6b Actual UI rate Paise/kWh        
6c Actual revenue from UI Rs Cr        
Instructions for the Utility:
(1)Electronic copy in the form of CD/Floppy Disc shall also be furnished.
(2)These formats are indicative in nature and the utility may align the line items to its chart of accounts.
(3)Generating Company shall furnish the detailed justification for the estimation of expected availability, scheduled generation, average energy charge rate, expected UI volume and UI rate.
(4)The applicant shall provide full details supporting the forecast, including but not limited to details of past performance, proposed initiatives for achieving efficiency or productivity gains, technical studies, contractual arrangements and/or secondary research, to enable the Commission to assess the reasonableness of the forecast.
(5)Information furnished for the previous year and April to September of the current year shall be on actual basis and for ensuing year and October to March of the current year shall be on estimated basis.
(6)The responsibility of the auditor certifying the provisional/estimated information shall be to the extent of validation of arithmetical accuracy and the assumptions considered for estimation.Form No. 3TransmissionName of Utility:
(A)Name of Plant:
Stage:Revenue from Actual Tariffs & Other Charges in Previous Year
SI. No. Particulars DOCO Actual Availability Auxiliary Energy Consumption Actual recovery of Capacity Charge includingincentive Actual recovery of Return on Equity Actual recovery of Incentive Actual revenue of Open Access charges Actual revenue from other sources e.g.Telecommunication
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 ......                
  Sub Total (A)                
B Region                
                   
  ....                
                   
  TOTAL(A+B+C …..)                
                   
                   
Revenue from Actual Tariffs & Other Charges in Current Year (Apr-Sep)
SI. No. Particulars DOCO Actual Availability Auxiliary Energy Consumption Actual recovery of Capacity Charge includingincentive Actual recovery of Return on Equity Actual recovery of Incentive Actual revenue of Open Access charges Actual revenue from Other sources
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 .....                
  Sub Total (A)                
B Region                
                   
....                  
                   
  TOTAL(A+B+C+ …...)                
                   
                   
                   
                   
Revenue from Expected Tariffs & Other Charges in Current Year (Oct-Mar)
SI. No. Particulars DOCO Expected Availability Auxiliary Energy Consumption Expected recovery of Capacity Charge includingincentive Expected recovery of Return on Equity Expected recovery of incentive Expected revenue of Open Access charges Expected revenue from other sources
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 .....                
  Sub Total (A)                
B Region                
                   
                   
...                  
  TOTAL(A+B+C+ ….)                
                   
                   
                   
Revenue from Proposed Tariffs & Other Charges in Ensuing Year
SI. No. Particulars DOCO Expected Availability Auxiliary Energy Consumption Expected recovery of Capacity Charge includingincentive Expected recovery of Return on Equity Expected recovery of Incentive Expected revenue of Open Access charges Expected revenue from other sources
  Unit   % % Rs Cr Rs Cr Rs Cr Rs Cr Rs Cr
A Region                
1 Asset 1                
2 Asset 2                
3 Asset 3                
4 Asset 4                
5 .....                
  Sub Total (A)                
B Region                
                   
....                  
                   
  TOTAL(A+B+C+ …...)                
Instructions for the Utility:
(1)Electronic copy in the form of CD/Floppy Disc shall also be furnished.
(2)These formats are indicative in nature and the utility may align the line items to its chart of accounts.
(3)Transmission licensee shall furnish the detailed justification for the estimation of expected availability, expected Open access charges and expected revenue from other sources i.e. Telecommunication.
(4)The applicant shall provide full details supporting the forecast, including but not limited to details of past performance, proposed initiatives for achieving efficiency or productivity gains, technical studies, contractual arrangements and/or secondary research, to enable the Commission to assess the reasonableness of the forecast.
(5)Information furnished for the previous year and April to September of the current year shall be on actual basis and for ensuing year and October to March of the current year shall be on estimated basis.
(6)The responsibility of the auditor certifying the provisional/estimated information shall be to the extent of validation of arithmetical accuracy and the assumptions considered for estimation.