Section 10(3) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(3)The Transmission Licensee shall recover the cost of hedging of exchange rate variation corresponding to the normative foreign debt, in the relevant year on year-to-year basis as expenses in the period in which it arises and extra rupee liability corresponding to such foreign exchange rate variation shall not be allowed against the hedge foreign debt.
