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Union of India - Section

Section 13 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

13. Initial Spares.

- Initial spares shall be capitalised as a percentage of the Plant and Machinery cost upto cut-off date, subject to following ceiling norms:
(a) Coal-based/lignite-fired thermal generating stations - 4.0%
(b) Gas Turbine/Combined Cycle thermal generating stations - 4.0%
(c) Hydro generating stations including pumped storage hydrogenerating station - 4.0%
(d) Transmission system    
  (i) Transmission line - 1.00%
  (ii) Transmission Sub-station (Green Field) - 4.00%
  (iii) Transmission Sub-station (Brown Field) - 6.00%
  (iv) Series Compensation devices and HVDC Station - 4.00%
  (v) Gas Insulated Sub-station (GIS) - 5.00%
  (vi) Communication system - 3.5%
Provided that:
(i)where the benchmark norms for initial spares have been published as part of the benchmark norms for capital cost by the Commission, such norms shall apply to the exclusion of the norms specified above:
(ii)where the generating station has any transmission equipment forming part of the generation project, the ceiling norms for initial spares for such equipments shall be as per the ceiling norms specified for transmission system under these regulations:
(iii)once the transmission project is commissioned, the cost of initial spares shall be restricted on the basis of plant and machinery cost corresponding to the transmission project at the time of truing up:
(iv)for the purpose of computing the cost of initial spares, plant and machinery cost shall be considered as project cost as on cut-off date excluding IDC, IEDC, Land Cost and cost of civil works. The transmission licensee shall submit the break up of head wise IDC & IEDC in its tariff application.