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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006

(2)Overall size of the investment proposed in a year, except deposit works, shall be based on growth of business, reduction in losses and inflation rate. Investments shall take into account the consumers'/users' contribution. Investment under various heads shall not exceed the ceiling limits specified by the commission from time to time and incorporated in the guidelines at annexure-1.