Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 5 in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006

5. Implementation and progress report.

(1)Implementation of annual investment plan will normally follow the priority criterion of the enclosed guidelines.
(2)If capital expenditure during a year is not incurred as per Investment plan approved by the Commission there shall be prorata deduction of depreciation interest and financial charges and O&M charges in the tariff at the time of truing up.Annexure IInvestment GuidelinesA. Identification: