Section 3 in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004
3.
(a)The Commission shall be guided by nine principles as laid down in Section 61 (a) to 61 (i) of the Act, while determining the tariff for (a) supply of electricity by generating company to the distribution licensee; (b) transmission of electricity.(b)With regard to determination of tariff for wheeling of electricity in a transmission system, the principles as enumerated in Para 7 (d) of these Regulations for determination of wheeling charges in respect of a distribution system shall be made applicable in addition to the nine principles as laid down in Section 61(a) to 61(i) of the Act.Chapter-III Principles of determination of tariff under Section 62 (1)(d) for retail sale of electricity
