Section 7(7) in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005

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State of Andhra Pradesh - Subsection

Section 7(7) in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005

7.2The application shall be made for determination of tariff for:

(a)Wheeling of electricity, i.e. Wheeling Charges to recover the ARR of Distribution Business

(b)Retail sale of electricity, i.e. Tariffs for Retail sale of electricity to recover the ARR of Retail Supply Business