Section 18(8) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(8)Swapping of foreign currency loans be permitted. Cost of swapping and interest rate charges thereafter, be considered by the Commission after prudent check. The generating company or transmission or distribution licensee shall provide full particulars of the swapped loans. Cost of swapping be considered towards interest and finance charges.
