Section 12(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(1)The "controllable factors" shall include but shall not be limited to the following:(a)Variations in capital expenditure on account of time and/or cost overruns on account of land acquisition issues;(b)Efficiency in the implementation of the project not involving approved change in scope of such project, change in statutory levies or force majeure events; and(c)Delay in execution of the project on account of contractor, supplier or agency of the generating company or transmission licensee.
