Section 36(4) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(4)While determining the generation/ transmission tariff, revenue so realised i.e. the revenue as per generation tariff in respect of generating company or consumer category tariff of distribution licensee where the sub-station is situated in respect of transmission licensee, be considered by the Commission as one of the components of other income of the generating company/ transmission licensee.
