Section 8 in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
8. Procedure for filing Annual Revenue Requirement.
(1)The SLDC shall file with the Commission, an application/petition for the control period with statements containing details of the Fee and Charges under its currently approved levels of fee and charges along with the proposals, if any, for determination of fee and charges for the ensuing control period by 30th November immediately preceding the first year of the control period.(2)A control period shall normally be of a duration of five years. The first control period shall, however, be of a 2-year duration, from 2007-08 to 2008-09. The subsequent control periods shall be of five-year duration each, starting from 2009-10 onwards.(3)The SLDC shall submit an investment plan for each control period, by not less than 120 days before commencement of the control period. The investment plan must include, interalia, the sources of funds for investment.(4)The application for determination of fee and charges shall be posted at the SLDC's website for easy accessibility by all stakeholders.
