Section 25 in Jharkhand State Electricity Regulatory Commission (Terms and Conditions for Distribution Tariff) Regulations, 2004
25. Cross subsidy.
- 25.1 The cross subsidy shall be reduced gradually and in a phased manner.25.2The Commission shall be issuing a draft regulation, in accordance with Section 61(g) of the Act, and as per powers defined under Section 181 of the Act. The Commission shall also set out the methodology for computation of surcharge for cross-subsidy compensation in terms of Section 42(2) of the Electricity Act, 2003.
