Section 5(2) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011
(2)The Aggregate Revenue Requirement for the Retail Supply Business of the Distribution Licensee, for each year of the Control Period, shall contain the following items;(a)Cost of power procurement;(i)Transmission & Load Dispatch charges;(ii)Operation and Maintenance expenses;(iii)Return on Capital Employed;(iv)Depreciation;(v)Income Tax;(vi)Interest on Consumer Security Deposit;(vii)Less: Non-Tariff Income;(viii)Less: Income from Other Business; and(ix)Less: Receipts on account of cross subsidy surcharge and additional surcharge from open access customers.Operation and Maintenance Expenses
