Section 4(3) in The Delhi Electricity Regulatory Commission (Levy and Collection of Fee and Charges by State Load Despatch centre) Regulations, 2007
(3)The annual charges to be recovered by the SLDC shall include the component of Return on Equity/Investments and also the following expenses:(a)Employee Cost;(b)Administrative and General Expenses;(c)Repairs and Maintenance Expenses;(d)Depreciation;(e)Advance against Depreciation;(f)Interest and Finance charges;(g)Interest on working capital, if any;(h)Any other expenses incidental to discharging the functions of SLDC as deemed appropriate by the Commission.
