Section 121(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(2)The retail supply tariff of a Distribution Licensee shall provide for recovery of the aggregate revenue requirement of the Distribution Licensee for the financial year, as reduced by the amount of non-tariff income, income from wheeling, income from Other Business and receipts on account of cross-subsidy surcharge and additional surcharge, as approved by the Commission, and subsidy from the State Government, if any, and shall comprise the following:(a)Return on equity capital;(b)Interest and finance charges on loan capital;(c)Depreciation and amortisation of intangible/Regulatory assets;(d)Cost of power generation for self and partnership projects/ power purchase;(e)Transmission charges;(f)SLDC Charges(g)Operation and Maintenance expenses;(h)Interest on working capital and on consumer security deposits and deposits from Distribution System Users; and(i)Contribution to contingency reserves.
