Section 11 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
11. In-principle approval in specific circumstances.
- The generating company or the transmission licensee undertaking any additional capitalization on account of change in law events or force majeure conditions may file petition for in principle approval for incurring such expenditure after prior notice to the beneficiaries or the long term customers, as the case may be, along with underlying assumptions, estimates and justification for such expenditure if the estimated expenditure exceeds 10% of the admitted capital cost of the project or Rs.100 Crore, whichever is lower.
