Section 5(28) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011
(28)Where the Transmission Licensee is engaged in any other business, the income from such business shall be calculated as per "DERC Treatment of Income from Other Business of Transmission Licensee and Distribution Licensee Regulation 2005"and shall be deducted from the Aggregate Revenue Requirement in calculating the revenue requirement of the Transmission Licensee;
