Section 30 in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015
30. Non-Tariff Income.
(a)All incomes being incidental to electricity business and derived by the Licensee from sources, including but not limited to profit derived from disposal of assets, rents, delayed payment surcharge, meter rent (if any), income from investments other than contingency reserves, miscellaneous receipts from the consumers, other miscellaneous receipts, income to Licensed business from the Other Business of the Distribution Licensee and any other income mentioned in Schedule-5 of The Electricity (Supply)Annual Accounts Rule 1985 shall constitute Non-Tariff Income of the Licensee(b)The amount received by the Licensee on account of Non-Tariff Income shall be deducted from the Aggregate Revenue Requirement in calculating the net revenue requirement of Distribution Licensee.
