Section 52 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
52. Computation of capacity (fixed) charges.
(1)The total annual expenses and expected return on equity of a generating company shall be worked out on the basis of expenses and return allowed in terms of Part III read with Regulations 46 to 50 of these Regulations.(2)The annual capacity charges recoverable by a generating company shall be worked out by deducting its other income as per provision of Regulation 51 from the total annual expenses and return worked out under clause (1) above.
