ELECTRICITY DEPARTMENT Vs. JOINT ELECTRICITY REGULATORY

JUDGEMENT

(1.) THIS Appeal has been filed by the Electricity Department, Daman and Diu against the order dated 03.10.2011 passed by the Joint Electricity Regulatory Commission ("Joint Commission") determining the Annual Revenue Requirement and tariff for the Appellant for the FY 2011 -12.

(2.) THE Appellant is a Department of the Government of India undertaking the activity of distribution and retail supply of electricity in the Union Territory of Daman and Diu. For the development of the Union Territory of Daman and Diu, the Government of India has issued various policies giving incentives to the manufacturing sector. Consequently, a large number of manufacturing units have been established in the Union Territory. Accordingly, the consumption pattern of electrical energy in the Union Territory comprises of 93% by industrial consumers and rest 7% consumption by all other categories including domestic, commercial and agriculture. The consumption of domestic and agriculture category of consumers is very small and constitute only about 4% and 1.8% respectively of the total consumption.

(3.) IN pursuance of Section 61 of the Electricity Act, 2003, the Joint Commission has framed the Tariff Regulations, 2009. In accordance with the Tariff Regulations, the Joint Commission took up the matter of approving ARR and tariff of the Appellant for the FY 2011 -12. By order dated 3.10.2011 the Joint Commission disposed of the tariff petition and approved ARR and tariff of the Appellant for the FY 2011 -12.