Section 100 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
100. Annual Revenue Requirement.
(1)The total annual expenses and expected return on equity of a transmission licensee shall be worked out on the basis of expenses and return allowed in terms of Part III read with Regulation 95 to 99 of these Regulations.(2)The annual revenue requirement of a transmission licensee shall be worked out by deducting the following from its total expenses and return worked out under clause (1) above:(a)The amount of other income of the transmission licensee as per provisions of Regulation 36 of these Regulations.(b)Transmission charges recovered from persons entitled to special treatment under the State Government's policy directives in respect of generation of electricity from non-conventional energy sources or captive power plants or from short term intra state open access customers.(c)Revenue from other business mentioned in clause (2) of Regulation 37.(3)The transmission licensee shall be entitled to recover its annual revenue requirement so worked out as annual transmission charges from licensees and other long term intra- State open access customers.
