Section 49(2) in The Electricity (Supply) Act, 1948
(2)In fixing the uniform tariffs, the Board shall have regard to all or any of the following factors, namely:-(a)the nature of the supply and the purposes for which it is required;(b)the co-ordinated development of the supply and distribution of electricity within the State in the most efficient and economical manner, with particular reference to such development in areas not for the time being served or adequately served by the licensee;(c)the simplification and standardisation of methods and rates of charges for such supplies;(d)the extension and cheapening of supplies of electricity to sparsely developed areas.
