Section 128(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)Wheeling charges of a distribution licensee shall be computed by deducting the following amounts from its Net annual revenue requirement worked out under clause (2) of Regulation 120:(a)Cost of power purchase as per Regulation 115, and(b)Interest payable on security deposits of consumers.(c)Transmission charges(d)10% of O&M expenses
