Section 5(2)(a) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011

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(a)Cost of power procurement;

(i)Transmission & Load Dispatch charges;

(ii)Operation and Maintenance expenses;

(iii)Return on Capital Employed;

(iv)Depreciation;

(v)Income Tax;

(vi)Interest on Consumer Security Deposit;

(vii)Less: Non-Tariff Income;

(viii)Less: Income from Other Business; and

(ix)Less: Receipts on account of cross subsidy surcharge and additional surcharge from open access customers.

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