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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(2)Annual Fixed Charges: Annual Fixed Charges shall be worked out as follows:
(a)The total annual expenses and return on equity shall be worked out on the basis of expenses and return allowed in terms of Part III read with Regulations 64 to 68 of these Regulations.
(b)The annual fixed charges shall be worked out by deducting other income specified in Regulation 69 from the annual expenses and return worked out under clause (a)above.