Section 5(1) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011
(1)The Aggregate Revenue Requirement for the Wheeling Business of the Distribution Licensees for each year of the Control Period, shall contain the following items;(a)Operation and Maintenance expenses;(b)Return on Capital Employed;(c)Depreciation;(d)Income Tax;(e)Interest on Consumer Security Deposit;(f)Less: Non-Tariff Income;(g)Less: Income from Other Business; and(h)Less: Income from wheeling of electricity.ARR for Retail Supply Business
