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State of Rajasthan - Section

Section 68 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

68. SLDC and transmission charges.

- SLDC charges as determined by the Commission shall be considered as expenses. SLDC and transmission charges paid for energy sold under bilateral agreements out side the state shall not be considered as expenses to determine generation tariff.