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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Rajasthan - Subsection

Section 126(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(2)The Commission shall endeavour to determine the tariff in such a manner that it progressively reflects the average cost of supply and the extent of cross subsidy to any consumer category is within maximum range of +/- 20% of average cost of supply by the year 2010-11:Provided that consumers below poverty line who consumes below specified level say 50 units per month may receive special support through cross-subsidy. Tariff for such designated group of consumers be at least 50% of the average cost of supply.