Section 10(1) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(1)The proceeds of carbon credit from approved CDM project shall be shared in the following manner, namely:-(i)100% of the proceeds on account of CDM to be retained by the project developer in the first year (12 months) after the date of commercial operation of the transmission system;(ii)in the second year, the share of the beneficiaries shall be 10% which shall be progressively increased by 10% every year till it reaches 50%. Whereafter the proceeds shall be shared in equal proposition, by the transmission licensee and the users.Foreign Exchange Rate Variation
