Section 101(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)A transmission licensee may be allowed to recover its annual revenue requirement of transmission charges as one or combination of the following charges:(a)Network Access Charge - A fixed charge corresponding to cost recovery for Connection Assets(b)Network Usage Charges - A fixed charge based on capacity contracted or allotted(c)A charge based on energy transmitted(d)Connectivity charge(e)Reactive energy charge
