Section 3(9) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015
(9)"Income" shall include all income from any sources but shall not be limited to the following:(a)sale of energy or gross receipts from sale of energy less discounts / rebates given based on the orders of the Commission;(b)Rental of meters, plant, equipment and other apparatus hired to the consumers;(c)Income from services to consumers by way of repair or any sale or other service other than capital receipts;(d)Interest on investments, bank balances including fixed and call deposits and any other income in the form of interest;(e)Profit on sale of assets;(f)Wheeling of energy;(g)Non tariff income;(h)Income from other business;(i)Transmission of energy;(j)Cross subsidy surcharge u/s 42(2) of the Act;(k)Additional surcharge u/s 42(4) of the Act;(l)Any receipt or refund from other sources against any expense or likely expense which has been earlier allowed as expense in the tariff;(m)All other general receipts arising from and ancillary or incidental to the business of electricity supply;(n)Other general receipts in terms of Act / Regulations including use of assets for other business whether actually recovered or not;
