Section 12 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
12. Petition for determination of tariff.
(1)The format for furnishing information for calculating expected revenue and expenditure and for determining tariff shall be as laid down by the Commission from time to time by a separate order.(2)A petition for determination of tariff shall be accompanied by specified fee and information in forms stipulated by the Commission for the previous year, current year and the ensuing year(s). The information for the previous year should be based on audited accounts and in case audited accounts for previous year are not available, audited accounts for the immediately preceding previous year should also be filed along with unaudited accounts for the previous year.(3)The petition shall include the following:(a)A statement of the current tariff and all applicable terms and conditions and expected revenue from the current tariff for the ensuing year or the period for which the tariff is to be determined.(b)A statement containing full details of calculation of any subsidy received, due or assumed to be due from the State Government, the consumers to whom it is directed, and showing how the subsidy is reflected in the current and proposed tariff applicable to those consumers. This statement shall also include the tariff calculated without consideration of the subsidy for those consumers. The subsidy calculations shall also compare the situation for the period for which the tariff is to be implemented.(c)A statement of the estimated change in annual revenues that would result from the proposed tariff changes in the period in which they are to be implemented.(d)In case of a distribution licensee, if the proposed tariff is to be introduced after the start of a financial year, a statement of the proportion of revenue expected and quantities of electricity supplied under each proposed tariff modification during the remaining months of the financial year shall be included.(e)In case of a distribution licensee, detailed calculations of voltage wise cost of supply, exclusive of external subsidies and cross subsidies in respect of each category of consumer.(f)In case of a distribution licensee, a statement showing calculations of the amount of cross subsidy in the existing tariff and in the proposed tariff. Such determination shall be as per the guidelines issued by the Commission.(g)An explanatory note giving rationale for the proposed tariff changes, including justification for the return on equity being requested.(h)If Generating company or licensee is engaged in any other Business, as specified under Regulation 41, the generating company or licensee shall submit the following information:(1)Name and description of all Other Business that the generating company or licensee is engaged in;(2)For each such Other Business, amount of revenue generated in the previous year, estimated during the current year and projected for the ensuing year;(3)Assets of generating business or licensed business used by the Licensee to generate the above revenue;(4)Expenses incurred to generate the above revenue, separately for each Other Business;(5)Whether these expenses have already been included in the ARR of the Licensee? Fully or partly? If partly, proportion and basis of apportionment to be submitted.(i)Any other information, as required by the relevant licence or specified by the Commission.(4)If a person holds more than one licence and /or deemed to be licensee for more than one area of distribution or transmission, he shall submit separate calculations as above in respect of each licence or area of transmission or distribution. Similarly, a generating company shall submit generating station wise calculations.(5)A transmission licensee or distribution licensee owning and operating a generating station shall maintain and submit separate accounts of generation, its licensed business, and other business.(6)The generating company or transmission licensee may file petition for in-principle approval of capital cost in a manner specified in Regulation 18(2):Provided that where the Commission has given an 'in principle' acceptance to the estimated capital cost and financing plan, this be the guiding factor for applying prudent check on the actual capital expenditure.(7)Petition for determination of transfer price or landed price of fuel(a)Any person who owns or allotted captive mine for fuel supply to thermal power plant, may petition to the Commission for determination of fuel transfer price at mine mouth if it is not determinable by the Government or Government approved mechanism or by fuel regulator. The petition shall contain salient features of the project along with approved mining plan and other requisite information e.g. annual mining capacity, mine reserve, period of availability of fuel, washing/ beneficiary plan, financial package, performance parameters, reference price levels, amortization of initial costs, etc.(b)Petition may also be filed for provisional determination of transfer price at mine mouth, before taking up mining. Such provisional determination shall be the guiding factor for determination of final transfer price.(8)In case the transmission or distribution licensee does not file petition under this regulation within one and half months (that is by 15th January) of submission of Annual Accounts, reports etc. under Regulation 5, the Commission may, on its own initiate proceedings for tariff determination:Provided that the tariff determined for a particular financial year of a Control Period shall remain applicable only till end of such financial year, unless otherwise the Commission approves the continuation of such Tariff for subsequent financial years.(9)Tariff petitions be submitted in English shall be accompanied by its Hindi version or vice versa. Soft copy of this also be submitted to the Commission.
