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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(1)The approved aggregate gain to the Applicant on account of controllable factors shall be dealt with in the following manner: -
(a)50% of such gain shall be passed on as a rebate in tariffs over such period as may be specified in the Order of the Commission;
(b)The balance amount of gain may be utilized at the discretion of the Applicant.