Section 47(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)In the application for investment approval, the licensee shall furnish the following information or particulars :(a)A detailed project report containing examination of the salient features and particulars, demonstrating the need for the investment together with the techno economic and environmental aspects of the investment together with the outline of the work to be undertaken;(b)The project cost together with the cost benefit analysis;(c)Whether the investment is in a new project or for expansion or up-gradation of an existing system;(d)Sanctions and statutory clearances required for execution of the project and status of such sanctions and statutory clearances;(e)Phasing of investment over the financial years and the commissioning schedule;(f)The manner in which investments will be capitalised for the purposes of inclusion in the revenue requirements of the Licensee;(g)Constraints which the Licensee may face in making the investments or in implementing the project including constraints on information available;(h)Resource mobilisation and financial plans for meeting the investment; and(i)Such other particulars as the Commission may from time to time direct.
