Section 121(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(3)Net Revenue Requirement from sale of electricity = Aggregate revenue requirement, as above, minus:(a)Non-tariff income;(b)Income from wheeling charges recovered from open access consumers;(c)Income from Other Business, to the extent specified in these Regulations;(d)Receipts on account of cross-subsidy surcharge from open access consumers; and(e)Receipts on account of additional surcharge on charges of wheeling from open access consumers.(f)Any revenue grant received from the State Government other than the subsidy under Section 65 of the Act
