Section 20(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)The following nature of work carried out by the licensee shall be classified under this category:(a)Works after obtaining a part or all of the funds from the users in the context of consumer contribution, deposit works, and grant.(b)Capital works undertaken by utilising grants received from the State and Central Governments, including funds under RGGVY, APDRP, etc.
