Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL ELECTRICITY REGULATORY COMMISSION (PREPARATION OF ANNUAL REPORTS) RULES, 2004 CONTENTS 1. Short title and commencement 2. Definitions 3. Preparation of annual report 4. Submission of annual report SCHEDULE 1 :- T H E CENTRAL ELECTRICITY REGULATORY COMMISSION (PREPARATION OF ANNUAL REPORTS) RULES, 2004 CENTRAL ELECTRICITY REGULATORY COMMISSION (PREPARATION OF ANNUAL REPORTS) RULES, 2004 In exercise of the powers conferred by clause (o) of Sub-section (2) of Section 176 of the - Electricity Act, 2003 (No. 36 of 2003), the Central Government hereby makes the following rules, namely: 1. Short title and commencement :- (i) This Regulation may be called the Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination ofTariff for Wheeling and Retail Sale of Electricity) Regulation, 2005. (ii) This Regulation shall extend to the whole of Andhra Pradesh. (iii) This Regulation shall come into force on the date of its publication in the Andhra Pradesh Gazette 2 \Definitions In these rules, unless the context otherwise requires :-- (a) "Act" means the Electricity Act, 2003; (b) "Schedule" means the Schedule annexed to these rules; (c) Words and expressions used and not defined but defined in the said Act shall have the meanings respectively assigned to them in the said Act. 3. Preparation of annual report :- (1)This Regulation shall apply to all the Distribution Licensees in the State for a) Distribution Business and b) Retail Supply Business. (2) In accordance with the principles laid out in this Regulation, the Commission shall determine the Aggregate Revenue Requirement (ARR) for a) Distribution Business and b) Retail Supply Business. (3) The ARR determined for Distribution Business will be the basis for the fixation of the wheeling tariff/charges. (4) The ARR determined for Retail Supply Business will be the basis for the fixation of the Tariff/Charges for retail sale of electricity including surcharges. 4 \Submission of annual report The copies of the Annual Report shall be forwarded by the Central Commission to the Central Government by the end of October each year. SCHEDULE 1 THE CENTRAL ELECTRICITY REGULATORY COMMISSION (PREPARATION OF ANNUAL REPORTS) RULES, 2004