Section 30 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
30. Tax on income.
- Tax on the income streams of the generating company (conventional generating station and renewable generating station) or the transmission licensee or the distribution licensee, as the case may be, shall not be recovered from the beneficiaries, or the long-term transmission customers or the consumers, as the case may be:Provided that the deferred tax liability, excluding Fringe Benefit Tax, for the period up to 31st March, 2009 whenever it materializes, shall be recoverable from the beneficiaries and the long-term customers or consumers, as the case may be.
