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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(9) in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Transmission Tariff) Regulations, 2011

(9)The capital investment plan shall be in conformity with the plans made by the CEA/CTU/STU. The investment plan shall be scheme-wise and each scheme shall include:
(a)Purpose of investment (i.e. replacement of existing assets, meeting load growth, technical loss reduction, meeting reactive energy requirements, improvement in quality and reliability of supply, etc) ;
(b)Capital Structure;
(c)Capitalization Schedule;
(d)Financing Plan;
(e)Cost-benefit analysis;
(f)Performance improvement envisaged in the Control Period.