Section 19(1) in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2005
(1)The capital expenditure within the original scope of work actually incurred in respect of the following items after the date of commencement of operation and upto the cut off date may be admitted by the Commission, subject to prudence check.(i)Deferred liabilities(ii)Works deferred for execution(iii)Procurement of initial spares subject to the ceiling specified in Regulation 18.5.(iv)Liabilities to meet award of arbitration or for compliance of the order or decree of a court.(v)On account of change of law(vi)Any additional works / services which have become necessary for efficient and successful operation of the Generating Station, but not included in the original project cost.Note: The list is illustrative and not exhaustive.
