(k)"operating revenue" means the revenue earned by the assessee in the previous year in relation to the international transaction during the course of its normal operations [including costs relating to Employee Stock Option Plan or similar stock-based compensation provided for by the associated enterprises of the assessee to the employees of the assessee] [Inserted by the Income-tax (Twelfth Amendment) Rules, 2017, w.r.e.f. 1-4-2017.] but not including the following, namely:-(i)interest income;(ii)income arising on account of foreign currency fluctuations;(iii)income on transfer of assets or investments;(iv)refunds relating to income-tax;(v)provisions written back;(vi)extraordinary incomes; and(vii)other incomes not relating to normal operations of the assessee.
