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

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(2)The approved aggregate loss to the Applicant on account of controllable factors shall be dealt with in the following manner:
(a)50% of the amount of such loss may be passed on as an additional charge in tariffs over such period as may be specified in the Order of the Commission under; and
(b)The balance amount of loss shall be absorbed by the Applicant.