[08th
September 2022] In exercise of the
powers conferred by sub-section (1) of section 176 read with sub-sections (2)
and (3) of section 166 of the Electricity Act, 2003 (36 of 2003), the Central
Government hereby makes the following rules, to amend the Forum of Regulators Rules,
2005, namely:- (1)
These rules may be called
the Forum of Regulators (Amendment) Rules, 2022. (2)
They shall come into force
on the date of their publication in the Official Gazette. (a)
for clause (i), the
following clause shall be substituted, namely:- "(i)
(a) Data collection and analysis-
Analysis of the tariff orders and other orders of the Central Commission and
State Commissions, highlighting, the departures from the provisions of the Act
and the tariff policy, if any, whether the tariff orders and true up have been
done timely, and whether the tariff reflects all prudent costs, and whether the
subsidy payable has been appropriately accounted for and paid according to
section 65 of the Act; (b)
Subsidy accounting - (i)
Preparation of the Quarterly
Statements, for each distribution licensee in the country, pointing out whether
demands for subsidy are raised by distribution companies every quarter based on
accurate accounts of the energy consumed by the subsidised category and the per
unit subsidy payable, and whether the said subsidy is paid under section 65 of
the Act, gap in subsidy due and paid as well as other relevant details. (ii)
Computation of subsidy due
shall be in accordance with Standard Operating Procedure issued by Ministry of
Power from time to time and this statement shall be submitted by the Forum to
the Central Government and the concerned State Commission within thirty days
from the end date of each quarter. (c)
Monitoring of renewable purchase compliance- (i)
The compliance of targets,
by each of the distribution licensees, captive consumption and consumers
procuring power through open access, for purchase of electricity from renewable
sources as determined by the Central Government or by State Commission,
whichever is higher, in accordance with the provisions of the Act and rules,
regulations, guidelines made thereunder. (ii)
An annual report comprising
data and analysis thereof for compliance of the targets for purchase from
renewables shall be submitted to the Central Government by 31st May of next
financial year.Forum
Of Regulators (Amendment) Rules, 2022
In the Forum of Regulators Rules, 2005 (hereinafter referred to as the said
rules), in the opening portion, for the words, "read with", the words
"and in pursuance of" shall be substituted.
In the said rules, in rule 4,