Section 27 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
27. Two Part Tariff.
- 27.1 In accordance with Section 45(3) the charges for electricity supplied may include-(a)A fixed charge in addition to the charge for the actual electricity supplied.(b)A rent or other charges in respect of any electric meter or electrical plant provided by the Petitioner.27.2The Commission, shall, follow a two-part tariff structure enabling the Petitioner to recover its fixed costs through fixed charge and variable cost through energy charges.
