Section 131 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
131. Regulatory Asset.
- Regulatory Asset shall be created only under exceptional circumstances, such as force majeure conditions, such as natural calamities, court decree having very high impact, etc., and not to limit the tariff hike in any particular year:Provided, as and when created, the Regulatory Asset shall be amortised in such a manner that it is co-terminus with the MYT Control Period, as far as possible and carrying cost at Bank Rate or SBI PLR shall be allowed to be added to the revenue requirement of each year till such time the Regulatory Asset is fully amortised.
