Section 101 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
101. Payment of transmission charges.
(1)A transmission licensee may be allowed to recover its annual revenue requirement of transmission charges as one or combination of the following charges:(a)Network Access Charge - A fixed charge corresponding to cost recovery for Connection Assets(b)Network Usage Charges - A fixed charge based on capacity contracted or allotted(c)A charge based on energy transmitted(d)Connectivity charge(e)Reactive energy charge(2)The transmission losses be determined and shall be borne by the users of the transmission system in kind, as percentage of energy transmitted.
