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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Rajasthan - Subsection

Section 100(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(3)The transmission licensee shall be entitled to recover its annual revenue requirement so worked out as annual transmission charges from licensees and other long term intra- State open access customers.