Section 128 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
128. Wheeling charges.
(1)Wheeling charges of a distribution licensee shall be computed by deducting the following amounts from its Net annual revenue requirement worked out under clause (2) of Regulation 120:(a)Cost of power purchase as per Regulation 115, and(b)Interest payable on security deposits of consumers.(c)Transmission charges(d)10% of O&M expenses(2)Wheeling charges so worked out shall be apportioned supply voltage wise on the basis of fixed asset at each voltage level.(3)Payment of wheeling charges:Wheeling charges may consist of the following or any one or combination thereof:(a)Fixed charge in Rs. per month per KW of contracted power.(b)A charge in Rs. per KWh of energy wheeled separately for(i)Wire business(ii)Installation, operation and maintenance of meters, metering system and any other equipment at consumer's premises.(iii)Billing & collection of payment(iv)Consumer services.(c)Connectivity fee.(d)Reactive energy charge / incentive(4)While determining wheeling charges for open access customers, the total electricity wheeled on the licensees distribution system including his own shall be taken into account.(5)The average technical losses for each voltage level shall be determined and considered in the determination of wheeling charges and distribution losses as applicable and be applicable in kind to the users of the distribution system of that voltage level.
