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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(2)(c) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

(c)any expenditure which has become necessary on account of damage caused by natural calamities (but not due to flooding of power house attributable to the negligence of the generating company) including due to geological reasons after adjusting for proceeds from any insurance scheme, and expenditure incurred due to any additional work which has become necessary for successful and efficient plant operation: