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State of Rajasthan - Section

Section 126 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

126. Cross subsidy.

(1)The average cost of supply and realization from a category of consumer shall form the basis of estimating the extent of cross subsidy for that consumer category.
(2)The Commission shall endeavour to determine the tariff in such a manner that it progressively reflects the average cost of supply and the extent of cross subsidy to any consumer category is within maximum range of +/- 20% of average cost of supply by the year 2010-11:Provided that consumers below poverty line who consumes below specified level say 50 units per month may receive special support through cross-subsidy. Tariff for such designated group of consumers be at least 50% of the average cost of supply.