Section 21 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
21. Non-Tariff Income.
- 21.1 Non tariff income shall be the revenue in excess of the revenue collected on account of tariffs, as approved by the Commission; and shall include such items as Delayed Payment Surcharge (DPS) and Meter rent.Delayed Payment Surcharge21.2DPS shall be estimated taking into account the uncollected amount and the prevailing bank rate.Meter rent21.3The meter rent shall be based on the amount being charged on this account and the number of metered consumers.
