Section 14 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
14. Treatment of Government subsidy.
(1)If the State Government requires the grant of any subsidy to any consumer or class of consumers in the tariff determined by the Commission, the State Government shall pay in advance the amount to compensate the Licensee/ person affected by the grant of subsidy in the manner specified in this Regulation, with prior approval of the Commission.(2)If the amount of subsidy is more than Rs 5 Crore, the payment of subsidy shall be done on monthly basis. If the subsidy amount is less than Rs 5 Crore but more than Rs 1 Crore, the payment of subsidy may be done on quarterly basis while annual payment of subsidy shall be done if the amount is less than Rs 1 Crore.
