Section 2(l) in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005
(l)"Non-Tariff Income" means income relating to the licensed business other than from tariffs for wheeling and retail sale, and excludes any income from Other Business and income on account of Fuel Surcharge Adjustment, Crosssubsidy Surcharge and Additional Surcharge;
