[10th
December 2024] (1) The Karnataka Electricity Regulatory
Commission, in exercise of the powers conferred under in exercise of the powers
conferred under Section (1) of Section 181 and clauses (zd), (ze) and (zf) of
Sub-section (2) of Section 181, read with sections 61, 62 and 86 of the
Electricity Act, 2003 (No. 36 of 2003) and all other powers enabling it in that
behalf had notified the KERC ((Multi Year Transmission, Distribution and Retail
Supply Tariff) Regulations, 2024 notified on 24th of June, 2024 and published
in the Karnataka Gazette on 04th of July, 2024. (2) The Commission has proposed to amend Clauses
31.6 and 31.7 of the Regulations to have flexibility in prescribing the
threshold cost limit for transmission projects that are required to be executed
through Tariff-Based Competitive Bidding (TBCB). (3) Accordingly, in exercise of the powers
conferred under Section (1) of Section 181 and clauses (zd), (ze) and (zf) of
Sub-section (2) of Section 181, read with sections 61, 62 and 86 of the
Electricity Act, 2003 (No. 36 of 2003) and all other powers enabling it in that
behalf, theKarnataka Electricity Regulatory Commission has notified the draft
of Karnataka Electricity Regulatory Commission (Multi Year Transmission,
Distribution and Retail Supply Tariff) (FirstAmendment) Regulations, 2024 in
the Karnataka Gazette on 04.11.2024, inviting comments /suggestions from the
Interested persons/ stakeholders. The Commission has received no written
comments / suggestions. (4) The Commission has also held a public hearing
on 06.12.2024. However, there was no participation from any of the
stakeholders. (5) Hence, the Commission decides to notify the
KERC (Multi Year Transmission, Distribution and Retail Supply Tariff) (First
Amendment) Regulations, 2024 without any modifications. Accordingly, the Commission
hereby approves the Karnataka Electricity Regulatory Commission (Multi Year Transmission,
Distribution and Retail Supply Tariff) (First Amendment) Regulations, 2024, on
this day, the 10th December 2024. (i)
These Regulations shall be called KERC (Multi
Year Transmission, Distribution and Retail Supply Tariff) (First Amendment)
Regulations, 2024. (ii)
These Regulations shall come into effect from
the date of their publication in the official gazette. Clause No As Existing As proposed 31.6 All the new Intra-State Transmission Projects of the
Threshold Limit of Rupees One Hundred (100) Crores and above shall be
executed through Tariff Based Competitive Bidding (TBCB) duly complying with
the guidelines notified by MoP / GoI from time to time, with the prior
approval of the Commission. All the new Intra-State Transmission Projects, costing
above a Threshold limit which the Commission shall prescribe through
notifications from time to time, shall be executed through Tariff Based
Competitive Bidding (TBCB) duly complying with the guidelines notified by MoP
/ GoI. 31.7 The threshold limit for the purpose of TBCB shall be
notified by the Commission on the petition to be filed by the State
Transmission Utility. All new Intra-State Transmission Projects costing above
this threshold limit formulated by State Transmission Utility and approved by
the Commission shall be implemented through Tariff Based Competitive Bidding
(TBCB). An empowered committee to be constituted by the Government of
Karnataka shall coordinate the bidding process duly complying with the
guidelines notified by MoP/GoI from time to time. An empowered committee to be constituted by the
Government of Karnataka shall coordinate the TBCB process duly complying with
the guidelines notified by MoP/GoI from time to time.Kerc (Multi Year Transmission, Distribution And Retail Supply Tariff)
(First Amendment) Regulations, 2024
PREAMBLE