Section 36(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(3)For the electricity supply to the housing colonies or townships for its operating staff drawn from the Power Station/ Sub Station bus bar, a separate account be maintained by the generating company/ transmission licensee for such energy supply, and revenue thereof be reported annually to the Commission in the ARR/ tariff petition, wherever applicable.
