Section 107(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(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
