Section 18(5) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(5)Any expenditure incurred or projected to be incurred on or after 1.4.2019 as may be admitted by the Commission as additional capital expenditure for determination of tariff, and renovation and modernisation expenditure for life extension shall be serviced in the manner specified in clause (1) of this Regulation.Chapter - 6 Computation of Capital Cost
