Section 123 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
123. Determination of Wheeling Charge and Retail Supply tariff.
(1)While determining wheeling charges and tariff for retail supply of electricity, the Commission shall be guided by the provisions of Section 61 and 62 of the Act.(2)The Commission, shall not, while determining the tariff, show undue preference to any consumer of electricity but may differentiate according to consumer's load factor, voltage, total consumption of electricity during any specified period or time at which the supply is required or the geographical position of any area, the nature of supply and the purpose for which the supply is required.(3)The distribution licensee in the tariff petition shall propose the suitable tariff mechanism linked to the time of day use of electricity.
