Section 62 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
62. Sharing of Non-Tariff Income.
- The non-tariff net income in case of generating station and transmission system from rent of land or buildings, sale of scrap and advertisements shall be shared between the beneficiaries or the long term customers and the generating company or the transmission licensee, as the case may be, in the ratio 50:50.
