Section 13(1) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011
(1)The capital expenditure incurred or projected to be incurred, on the following counts within the original scope of work, after the date of commercial operation and up to the cut-off date, may be admitted by the Commission, subject to prudence check,:-(a)Undischarged liabilities;(b)Works deferred for execution;(c)Procurement of initial capital spares within the original scope of work, subject to the provisions of regulation 12;(d)Liabilities to meet award of arbitration or for compliance of the order or decree of a court; and(e)Change in law:Provided that the details of works included in the original scope of work, along with estimates of expenditure, undischarged liabilities and the works deferred for execution, shall be submitted along with the application for determination of tariff.
