Section 37 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
37. Surcharge and additional surcharge.
(1)Surcharge and additional surcharge under Sections 39, 40 and 42 of the Act shall be considered as income and treated as directed by the Commission.(2)Revenue from other business shall be treated as income to the extent authorized by the Commission under Sections 41 and 51 of the Act.
