Section 100(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(2)The annual revenue requirement of a transmission licensee shall be worked out by deducting the following from its total expenses and return worked out under clause (1) above:(a)The amount of other income of the transmission licensee as per provisions of Regulation 36 of these Regulations.(b)Transmission charges recovered from persons entitled to special treatment under the State Government's policy directives in respect of generation of electricity from non-conventional energy sources or captive power plants or from short term intra state open access customers.(c)Revenue from other business mentioned in clause (2) of Regulation 37.
