Section 41 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
41. Income from Other Business.
(1)Revenue from other business shall be treated as income to the extent authorized by the Commission.(2)The generating company, transmission licensee and distribution licensee shall submit the information, as specified under Regulation 12(3)(h) along with the Petition to the Commission if,:(a)the generating company is engaged in any other business:(b)the Licensee is engaged in any other business within the meaning prescribed under Sections 41 and 51 of the EA 2003.
