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State of Maharashtra - Section

Section 85 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

85. Power to remove difficulties.

- 85.1 If any difficulty arises in giving effect to the provisions of these Regulations, the Commission may, by general or specific order, make such provisions not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulty.Annexure IDepreciation Schedule
  Description of Assets Fair life (years) Depreciation (Straight line)
A. Land owned under full title Infinity -  
B. Land held under lease    
  (a) for investment in the land The period of lease or the period remainingunexpired on the assignment of the lease  
  (b) for cost of clearing the site The period of lease remaining unexpired at thedate of clearing the site  
C. Assets Purchased New:    
a. Plant and machinery in generating stations including    
    plant foundations    
  (i) Hydro-electric 35 2.57
  (ii) Steam electric 25 3.60
    NHRS & Waste Heat Recovery Boilers/Plants    
  (iii) Diesel-electric and gas plant 15 6.00
b. Cooling towers and circulating water systems 25 3.60
c. Hydraulic works forming part of Hydro-electric systemsincluding:-    
  (i) Dams, Spillways, weirs, canals, reinforced concrete Flumesand siphons 50 1.80
  (ii) Reinforced concrete pipelines and surge tanks, steelpipelines, sluice gates, steel surge (tanks) hydraulic controlvalves and other hydraulic works 35 2.57
d. Building & civil engineering works of permanentcharacter    
  (i) Offices & showrooms 50 1.80
  (ii) Containing thermo-electric generating plant 25 3.60
  (iii) Containing hydro-electric generating plant 35 2.57
  (iv) Temporary erection such as wooden structures 5 18.00
  (v) Roads other than kutcha roads 50 1.80
  (vi) Others 50 1.80
e. Transformers, transformer (Kiosk) sub-station equipment &other fixed apparatus (including plant foundations)    
  (i) Transformers (including foundations) having a rating of 100kilo volt amperes and over 25 3.60
  (ii) Others 25 3.60
f. Switchgear including cable connections 25 3.60
g. Lightning arrestors    
  (i) Station type 25 3.60
  (ii) Pole type 15 6.00
  (iii) Synchronous condensor 35 2.57
h. Batteries 5 18.00
  (i) Underground Cable including joint boxes and disconnectedboxes 25 3.60
  (ii) Cable duct system 50 1.80
i. Overhead lines including supports:    
  (i) Lines on fabricated steel operating at nominal voltageshigher than 66 kV 35 2.57
  (ii) Lines on steel supports operating at nominal voltages higherthan 13.2 kilovolts but not exceeding 66 kilovolts 25 3.60
  (iii) Lines on steel or reinforced concrete supports 25 3.60
  (iv) Lines on treated wood supports 25 3.60
j. Meters 15 6.00
k. Self propelled vehicles 5 18.00
l. Air conditioning plants:    
  (i) Static 15 6.00
  (ii) Portable 5 18.00
m. (i) Office furniture and fittings 15 6.00
  (ii) Office equipments 15 6.00
  (iii) Internal wiring including fittings and apparatus 15 6.00
  (iv) Street light fittings 15 6.00
n. Apparatus let on hire    
  (i) Other than motors 5 18.00
  (ii) Motors 15 6.00
o. Communication equipment:    
  (i) Radio and high frequency carrier system 15 6.00
  (ii) Telephone lines and telephones 15 6.00
p. Assets purchased second hand andassets not otherwise provided for in the Schedule Such reasonable period as the Commissiondetermines in each case having regard to the nature, age andcondition of the assets at the time of its acquisition by theGenerating Company/Licensee
Annexure-IIProcedure for calculation of Transmission System Availability