Section 97 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
97. Annual Transmission Charges.
- The annual Transmission Service Charges shall provide for the recovery of the aggregate revenue requirement of the Transmission Licensee for the financial year, as reduced by the amount of non-tariff income and income from Other Business as approved by the Commission and shall be computed in the following manner:Aggregate revenue requirement, is the sum of:(a)Return on equity capital;(b)Interest and finance charges on loan capital;(c)Depreciation and amortisation of intangible assets;(d)Operation and maintenance expenses;(e)Interest on working capital and interest payable on deposits from Transmission System Users; and(f)Contribution to contingency reserves.Annual transmission charges = Aggregate revenue requirement, as above, minus:(a)Non-tariff income; and(b)Income from Other Business, to extent specified in these Regulations.In case of RVPN, the ARR shall include the additional contribution towards pension and gratuity trust as determined by the Commission in terms of Regulations 31 of these Regulations.
