Section 35 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
35. Tariff income.
- Income from all charges determined by the Commission for generation, transmission, wheeling or supply of electricity shall be considered as tariff income. Provided that the in case of electricity distribution, the revenue realised for unauthorised use of electricity and 50% of the amount recovered against electricity theft shall be considered as tariff income.
