Section 3(2) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
(2)The fund will comprise of:(i)Any grants and loans made to the Commission by the State Government under section 102 of the Act.(ii)All fees and penalties received by the State Commission under the Act.(iii)All other sums as may be received by the State Commission from other sources.
