Section 45C(2) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(2)While determining the tariff, the Commission shall take into account any subsidies, which the State Government had agreed to give to any class or classes of consumers. The tariff determined by the Commission shall be published duly taking into account such subsidy offered by the State Government as on the date of the decision of the Commission.
