Section 107 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
107. Recovery of SLDC expenses.
(1)The Commission shall determine SLDC fees and charges in accordance with RERC (Levy of fees and charges for State Load Despatch Centre) Regulations, 2004. The determination of SLDC fees and charges during each year of the Control Period shall be based on approved SLDC expenses as outlined under sub-regulation (2) below;(2)The SLDC expenses shall contain:(a)Operating expense components shall comprise following:(i)Employee expenses(ii)Administrative and General Expenses(iii)Repair and Maintenance Expenses(iv)Interest on Working Capital(v)RLDC Fee and Charges(b)Capital expense components shall comprise following:(i)Depreciation(ii)Interest and finance charges on term loan(iii)Return on equity(3)For the first year of Control Period, determination of SLDC expenses shall be based on apportionment of approved ARR of RVPN related to SLDC function.For subsequent years of Control Period, the segregated Accounts, duly certified by an auditor or chartered accountant, pertaining to SLDC function shall form the basis for approval of SLDC expenses and determination of SLDC fees and charges thereof in accordance with Part- III and Regulation 99 abovePart - IX Tariff for Distribution: Wheeling and Retail Supply of Electricity
