Section 36 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
36. Other revenue.
(1)The remaining 50% of the amount recovered against electricity theft shall be considered as other income.(2)All revenues including but not limited to transformer rent, income from fixed deposit/ investment(s) etc. shall be considered as non-tariff income.(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.(4)While determining the generation/ transmission tariff, revenue so realised i.e. the revenue as per generation tariff in respect of generating company or consumer category tariff of distribution licensee where the sub-station is situated in respect of transmission licensee, be considered by the Commission as one of the components of other income of the generating company/ transmission licensee.(5)Generating company/ transmission licensee comply with the provisions of the Act, IEGC or Rajasthan Electricity Grid Code, as applicable, CEA's regulations, RERC's metering code for respective distribution licensee & other terms & conditions as may be specified by the Commission.
