HARYANA ELECTRICITY REGULATORY COMMISSION (TERMS AND CONDITIONS FOR DETERMINATION OF TARIFF FOR GENERATION, TRANSMISSION, WHEELING AND DISTRIBUTION AND RETAIL SUPPLY UNDER MULTI YEAR TARIFF FRAMEWORK) REGULATIONS, 2012 (2ND AMENDMENT), 2018

 

PREAMBLE

In exercise of the powers conferred on it by section 61 (f) read with section 181 of the Electricity Act, 2003 (Act 36 of 2003) and all other powers enabling it in this behalf and also regulation 68 of the principle regulation (removal of difficulties), the Haryana Electricity Regulatory Commission makes the following regulations to partially amend the Haryana Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Generation, Transmission, Wheeling and Distribution & Retail Supply under Multi Year Tariff Framework) Regulations, 2012, as under:-

Regulation - 1. Short title, commencement, and interpretation.

(1)     These Regulations may be called the Haryana Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Generation, Transmission, Wheeling and Distribution & Retail Supply under Multi Year Tariff Framework) Regulations, 2012 (2nd Amendment), 2018.

(2)     These Regulations shall come into force w.e.f. the date of notification in the Haryana Government Gazettee.

(3)     These Regulations shall extend to whole of the State of Haryana.

Regulation - 2. Amendment of Regulation 3.16.

The definition and interpretation under Regulation 3(3.16) shall be replaced by the following paragraph, namely:-

"Control Period" means a multi-year tariff period fixed by the Commission from time to time. The first control period shall be from 1st April 2014 to 31st March 2020.

Provided that where certain norms/benchmarks are required to be computed using 'baseline values' and the 'base year' has been defined as the financial year immediately preceding the first year of the control period. In all such cases the 'base year, for projecting normative values for annual determination of the ARR/Tariff petition(s) for the FY 2018-19 & FY 2019-20 shall be the FY 2015-16 based on the respective audited accounts of the licensees and the generating company.

Provided that in the case of HVPNL/Discoms the O&M expenses for the FY 2018-19 & FY 2019-20 shall be based on the audited accounts for the FY 2015-16 subject to prudence check.

Provided further that in the case of HPGCL, the per MW O&M expenses, shall be worked out by the Commission based on the audited accounts for the FY 2015-16 subject to prudence check.