(3)Power evacuation schemes, whether framed by generating company or by transmission licensee or distribution licensee, shall have the justification of the least cost of transmission satisfying the requirement of Grid Code. Other schemes shall indicate cost-benefit ratio or the least cost consideration. Schemes for setting up EHV GSS and EHV transmission lines will incorporate approval of State Planning Coordination Committee constituted under Grid Code and Cost benefit analysis as provided by respective distribution licensee proposing creation of new sub-station or augmentation of the sub-station and also cost benefit based on transmission tariff and additional transmission capability. All schemes of Distribution licensee will indicate cost benefit analysis based on tangible/intangible benefit except' for those specially mentioned otherwise. Capital expenditure on Institutional strengthening, consumer services and preliminary works shall not require cost benefit analysis.
