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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(3)The amount recovered as late payment surcharge by a generating company or a transmission or distribution licensee shall be considered as income from tariff.